Section 13 in The Karnataka Prohibition Of Charging Exorbitant Interest Act, 2004
13. Deferment of repayment of loan.
- Notwithstanding anything contained in the Karnataka Money Lenders Act, 1961, no action to recover a loan against a debtor who is a farmer or agricultural labourer shall be taken for a period of one year from the date of commencement of this Act.
