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[Cites 0, Cited by 0] [Section 11(5)] [Section 11] [Entire Act]

State of Karnataka - Subsection

Section 11(5)(b) in The Karnataka Money-Lenders Act, 1961

(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.