Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act] State of Karnataka - Subsection Section 20(2)(ii) in The Karnataka Money-Lenders Act, 1961 (ii)to the Assistant Registrar, within the said period, a statement containing the particulars referred to in sub-clause (i);