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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Karnataka - Subsection

Section 17(1) in The Karnataka Agricultural Credit Operations and Miscellaneous Provisions Act, 1974

(1)in section 2, after clause (e), the following clause shall be inserted, namely :-"(e-1) 'credit agency' means a credit agency as defined in the Karnataka Agricultural Credit Operations and Miscellaneous Provisions Act, 1974;'';