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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Karnataka - Subsection

Section 20(2)(b) in The Karnataka Money-Lenders Act, 1961

(b)upon repayment of a loan in full, mark indelibly every paper signed by the debtor with words indicating payment or cancellation, and discharge every mortgage, restore every pledge, return every note and cancel or reassign every assignment given by the debtor as security for the loan.