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] [Section 16B] [Entire Act] State of Kerala - Subsection Section 16B(4) in The Kerala Money-Lenders Act, 1958 (4)Every order passed by the appellate authority shall be communicated to the appellant and to the licensing authority in such manner as may be prescribed".]
