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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Karnataka - Subsection

Section 14(3) in Karnataka Debt Relief Act, 2018

(3)For the purpose of any enquiry under sub-section (1), the Debt Relief Officer may exercise all or any of the powers conferred on him under the Karnataka Land Revenue Act, 1964 (Karnataka Act 12 of 1964) and shall follow such procedure as may be prescribed.