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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Karnataka - Subsection

Section 13(2) in The Karnataka Money-Lenders Act, 1961

(2)On the receipt of such application and deposit, the Registrar shall hold an inquiry and if he is satisfied that the money-lender has been guilty of such act or conduct he may cancel the licence of the money-lender and may also direct the return of the deposit made under sub-section (1).