Section 11(5) in The Karnataka Money-Lenders Act, 1961
(5)Nothing in this section shall affect—(a)suits in respect of loans advanced by a money-lender before the date on which this Act comes into force;(b)the powers of an official receiver, an administrator or a Court under the provisions of the Mysore Insolvency Act, 1925, or other corresponding law in force in any area of the State, or of a liquidator under the Companies Act, 1956, to realise the property of a money-lender.
