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 16(1)] [Section 16] [Entire Act] State of Karnataka - Subsection Section 16(1)(a) in The Karnataka Money-Lenders Act, 1961 (a)may order that all the licences held by such money-lender in the State be cancelled or suspended for such period as it may think fit; and