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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Kerala - Subsection

Section 9(1)(c) in The Kerala Money-Lenders Act, 1958

(c)on requisition in writing made by the debtor furnish to him, or, if he so requires, to any person mentioned by him in that behalf in his requisition a statement of account signed by himself or his agent, showing the particulars referred to in clause (a) and also the amount which remains outstanding on account of the principal and of interest and may charge such fee therefor as the Government may prescribe and;