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 0] [Entire Act] State of Kerala - Section Section 20B in The Kerala Money-Lenders Act, 1958 20B. Court not to set aside or modify orders. - No suit or other proceedings shall, except as expressly provided under this Act be instituted in any court to ser aside or modify any order made under this Act or the rules made thereunder.
