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[Cites 0, Cited by 0] [Section 2(9)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(9)(h) in The Karnataka Money-Lenders Act, 1961

(h)an advance of not less than three thousand rupees made on the basis of a negotiable instrument as defined in the Negotiable Instruments Act, 1881 (Central Act XXVI of 1881) other than on the basis of a promissory note;