Section 3(1)(B) in The Karnataka Public Moneys (Recovery Of Dues) Act, 1979

[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(1)(B) in The Karnataka Public Moneys (Recovery Of Dues) Act, 1979

(B)to any agreement relating to a loan, advance or grant to him or relating to credit in respect of or relating to hire-purchase of, goods sold to him by a banking company or a Government company, as the case may be, under a State sponsored scheme; or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Karnataka - Subsection

Section 3(1)(B) in The Karnataka Public Moneys (Recovery Of Dues) Act, 1979