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[Cites 0, Cited by 0] [Section 4B(1)] [Section 4B] [Entire Act]

State of Karnataka - Subsection

Section 4B(1)(a) in The Karnataka Pawnbrokers Act, 1961

(a)carries on the business of money lending in contravention of any of the provisions of this Act or the rules made thereunder or the conditions of licence; or