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 82] [Entire Act] State of Kerala - Section Section 4 in The Kerala Prohibition of Charging Exorbitant Interest Act, 2012 4. Offences to be cognizable and non-bailable. - Any offence under this Act shall be cognizable and non-bailable.
