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[Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act]

State of Kerala - Subsection

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

(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.