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[Cites 0, Cited by 0] [Section 16A(1)] [Section 16A] [Entire Act]

State of Kerala - Subsection

Section 16A(1)(a) in The Kerala Money-Lenders Act, 1958

(a)if the licensee carries on the business of money lending in contravention of any of the provisions of this Act or the rules made thereunder or the conditions of the licence; or