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[Cites 0, Cited by 0] [Section 44(2)] [Section 44] [Entire Act]

State of Karnataka - Subsection

Section 44(2)(i) in The Karnataka Money-Lenders Act, 1961

(i)any other matter which has to be or may be prescribed under this Act or any matter for which there is no provision or insufficient provision in this Act and for which provision is, in the opinion of the State Government, necessary for giving effect to the provisions of this Act.