Section 11 in The Karnataka Prohibition Of Charging Exorbitant Interest Act, 2004
11. Act not to be in derogation to other laws.
- The provisions of sub-section (3) of section 28 and sections 38 to 40 of the Karnataka Money Lenders Act, 1961 shall not apply in respect of offences under this Act. The provisions of this Act shall be in addition to and not in derogation to the provisions of any other law for the time being in force.
