Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 82] [Entire Act]

State of Karnataka - Section

Section 5 in The Karnataka Money-Lenders Act, 1961

5. Money-lenders to obtain licence.—

No person shall carry on the business of money-lending in the State except under and in accordance with the terms and conditions of a licence and, after the commencement of the Karnataka Money Lenders (Amendment) Act, 1985, except on payment of security deposit as provided in section 7A.