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[Cites 0, Cited by 0] [Section 7B] [Entire Act]

State of Karnataka - Subsection

Section 7B(4) in The Karnataka Money-Lenders Act, 1961

(4)Any person aggrieved by an order under sub-section (1), may within a period of one month from the date on which the order was communicated to him, prefer an appeal to the Registrar General whose decision shall be final.