Section 6(1)(b) in The Karnataka Money-Lenders Act, 1961

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(b)if the application is by or on behalf of,-

(i)an individual, the name and address of such individual

(ii)an undivided Hindu family, the names and addresses of the manager or the karnavan or the yajaman and the adult coparceners of such family;

(iii)a company, the names and addresses of the directors, and of the manager or principal officer managing it;

(iv)an unincorporated body of individuals, the names and addresses of such individuals;

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