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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Karnataka - Subsection

Section 20(2)(a) in The Karnataka Money-Lenders Act, 1961

(a)deliver or cause to be delivered,-
(i)to the debtor within thirty days from the date on which a loan is made, a statement either in Kannada or in English showing in clear and distinct terms the amount and date of the loan and of its maturity, the nature of the security, if any, for the loan, the name and address of the debtor and of the money-lender and the rate of interest charged: