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[Section 7A]
[Entire Act]
State of Karnataka - Subsection
Section 7A(2) in The Karnataka Money-Lenders Act, 1961
| 1 | 2 | 3 |
|---|---|---|
| 1 | A licensee who invests less than one lakh rupees in a year | Five thousand rupees |
| 2 | A licensee who invests one lakh rupees and above and less than five lakh rupees in a year | Ten thousand rupees |
| 3 | A licensee who invests five lakh rupees and above but less than ten lakh rupees in a year | Twenty-five thousand rupees |
| 4 | A licensee who invests ten lakh rupees and above in a year | Fifty thousand rupees |