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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Karnataka - Subsection

Section 6(2)(b) in The Karnataka Money-Lenders Act, 1961

(b)by an agent authorised in this behalf by a power-of-attorney by the individual money-lender himself or the family, or the company or the unincorporated body, as the case may be.