Section 3(3) in The Kerala Money-Lenders Act, 1958
(3)(a)where a money-lender is a registered firm the licence shall be obtained in the firm's name.(b)Where a money-lender is an undivided joint family, the licence shall be obtained in the name of the manager or the karanavan or the yajaman, as the case may be, described as such in the licence.(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:
