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[Cites 0, Cited by 0] [Section 2(2)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(2)(vi) in Karnataka Protection of Interest of Depositors in Financial Establishments Act, 2004

(vi)any amount received from an individual or a firm or an association of individuals, registered under any enactment relating to money lending which is for the time being in force in the State: and