Legal Document View

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
[Cites 0, Cited by 0] [Section 6(4)] [Section 6] [Entire Act]

State of Karnataka - Subsection

Section 6(4)(b) in The Karnataka Money-Lenders Act, 1961

(b)if the business of money-lending is to be carried on at more than one place within the limits of the area of the Registrar.......... five thousand rupees for the principal place of business and rupees two thousand five hundred for each of the other places in the area: