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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Karnataka - Subsection

Section 13(3) in The Karnataka Money-Lenders Act, 1961

(3)If in the opinion of the Registrar, an application made under sub-section (1) is frivolous or vexatious, he may, out of the deposit made under sub-section (1), direct to be paid to the money-lender such amount as he deems fit as compensation.