Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 3] [Entire Act] State of Kerala - Section Section 16 in The Kerala Money-Lenders Act, 1958 16. No refund of licence fee when licence cancelled. - A person whose licence is cancelled under section 14 shall not be entitled to the refund of any fee paid in respect of such licence ["or for any compensation for such cancellation"]
