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[Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(3)(c) in The Kerala Money-Lenders Act, 1958

(c)Where a money-lender is any other association of individuals, not required to be registered under the Indian Companies Act, 1956 (Central Act I of 1956), a separate licence shall be obtained by each such individual in his name describing himself as a member of the association: