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[Cites 0, Cited by 0] [Section 2(10)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(10)(b) in The Karnataka Money-Lenders Act, 1961

(b)has his or its principal place of such business in the State, but shall not include a bank or any other financial institution which the State Government may, by notification specify in this behalf;