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 38] [Entire Act] State of Karnataka - Subsection Section 38(e) in The Karnataka Money-Lenders Act, 1961 (e)moves or acts in a manner which causes or is calculated to cause alarm or danger to the person or property of such other person,
