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[Cites 0, Cited by 1] [Section 18] [Entire Act]

State of Karnataka - Subsection

Section 18(1) in Karnataka Rent Act, 1999

(1)No rent and other charges deposited under section 17 shall be considered to have been validly deposited under that section, unless the deposit is made within twenty-one days of the time referred to in section 16 for payment of the rent and other charges.