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[Cites 0, Cited by 18] [Section 9(1)] [Section 9] [Entire Act]

State of Kerala - Subsection

Section 9(1)(a) in The Kerala Prohibition of Charging Exorbitant Interest Act, 2012

(a)whoever contravenes the provisions of section 3 shall, on conviction, be punished with imprisonment for a term which may extend to three years and also with fine which may extend to fifty thousand rupees;