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 0] [Section 2] [Entire Act] State of Karnataka - Subsection Section 2(i) in The Karnataka Public Moneys (Recovery Of Dues) Act, 1979 (i)"socially desirable scheme" means a scheme notified as such by the State Government under which a banking company advances money to any person by way of loan.
