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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Karnataka - Subsection

Section 16(1)(b) in The Karnataka Money-Lenders Act, 1961

(b)may, if it thinks fit, declare any such money-lender, or if any money-lender is an undivided Hindu family, a company or an unincorporated body, such family, company or body and also any person responsible for the management of the business of moneylending carried on by such family, company or body, to be disqualified from holding any licence in the State for such time as the Court may think fit: