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[Cites 0, Cited by 0] [Section 7A] [Entire Act]

State of Karnataka - Subsection

Section 7A(1) in The Karnataka Money-Lenders Act, 1961

(1)Every money lender applying for grant of a licence under section 7 for the first time or for grant of a fresh licence under that section for the succeeding term, shall at the time of making such application, pay security deposit as provided in sub-section (2).