Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 3] [Entire Act] State of Karnataka - Section Section 17 in The Karnataka Money-Lenders Act, 1961 17. No compensation for suspension or cancellation of licence.— Where any licence is suspended or cancelled under this Act, no person shall be entitled to any compensation or the refund of any licence fee.
