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[Cites 0, Cited by 0] [Section 19A] [Entire Act]

State of Karnataka - Subsection

Section 19A(1) in The Karnataka Pawnbrokers Act, 1961

(1)If any of the provisions of this Act is contravened by a Hindu undivided Family, the person responsible for the management of the business of such Family shall be deemed to have contravened such provision.