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 45] [Entire Act] State of Karnataka - Section Section 41 in The Karnataka Money-Lenders Act, 1961 41. Certain offences to be cognizable.— Offences punishable,-(a)under section 39 for contravening the provisions of section 5, and(b)under section 38,shall be cognizable.
