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 3] [Section 20] [Entire Act] State of Karnataka - Subsection Section 20(3) in The Karnataka Money-Lenders Act, 1961 (3)No money-lender shall receive any payment from a debtor on account of any loan without giving him a duly signed receipt for the payment.
