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[Cites 0, Cited by 0] [Section 9D] [Entire Act]

State of Kerala - Subsection

Section 9D(3) in The Kerala Money-Lenders Act, 1958

(3)Notwithstanding anything contained in the Indian Evidence Act, 1872, a copy of the account referred to in clause (a) of sub-section (1), certified in such manner as may be prescribed shall be admissible in evidence in the same manner and to the same extent as the original account.