The KARNATAKA MICRO LOAN AND SMALL LOAN (PREVENTION OF COERCIVE ACTIONS) ACT, 2025

KARNATAKA ACT NO. 15 OF 2025 
 
THE KARNATAKA MICRO LOAN AND SMALL LOAN (PREVENTION OF 
COERCIVE ACTIONS) ACT, 2025 
Arrangement of Sections 
 
Sections: 
1. Short title, commencement and application 
2. Definitions 
3. Registration of Micro Finance Institute or Money Lending Agencies 
or Organizations or Lender 
4. Power to cancel or suspend Registration 
5. Lending Norms 
6. Micro Finance Institutions or Money Lending Agencies or 
Organizations or Lender not to seek security 
7. Transparency in rates of interest charged by Micro Finance 
Institutions or Money Lending Agencies or Organizations or Lender 
8. Penalty for coercive actions against Micro Finance Institutions (MFI) 
9. Power to require production of records or documents and power of 
entry, inspection and seizure 
10. Complaints 
11. Appointment of an Ombudsperson 
12. Grievances redressal  forum 
13. Penalty for contravention of section 8 of the Act 
14. Every officer to be public servant 
  15. Relief to borrower from coercive action by the unlicensed and 
unregistered Micro finance institutions or Money Lending Agencies 
or Organizations or Lender 
16. Power to remove difficulties 
17. Power to give directions 
18. Power to make rules 
19. Repeal and savings 
 
 
 
  
 
 
 
STATEMENT OF OBJECTS AND REASONS 
 Act 15 of 2025:-  1. The micro loan, small loan, private finance and 
other unregulated lending mafia are harassing and strangulating the 
borrowing community like poor rural indigents, urban workers, weaker and 
vulnerable section of the society. The borrower is constrained to  pay 
sometimes double the amount or more, towards interest. The borrower is 
driven to streets and driven to commit suicide, on account of lenders. The 
proposed Legislation is to protect and rescue the helpless who happen to 
borrow loans and then are doomed in debts.  
The proposed Legislation is to protect and relieve the economically 
vulnerable groups and individuals, especially women and women self help 
groups from the undue hardship of usurious interests rates and coercive 
means of recovery by Micro Finan ce Institutions or Money Lending Agencies 
or Organizations involved in buying and selling Agricultural commodities by 
accepting agricultural produce from farmers or money lenders who lend 
money to poor and extract the principal with interest in form of cas h or kind 
or shop or commercial establishment or estate entity and for this purpose to 
create an effective mechanism to regulate the Micro Finance Institutions or 
Money Lending Agencies or Organizations operating in the state of 
Karnataka and for matters connected therewith and incidental thereto. 
 2. The primary objective of the proposed Legislation is to protect 
helpless borrowers from coercive and unlawful recovery practices, which 
aligns with:  
(a) Article 21 -Right to Life and Personal Liberty. The Supreme Court 
has repeatedly held that economic exploitation and harassment infringe 
upon the dignity of individuals. The proposed Legislation seeks to prevent 
financial distress that has led to suicides and severe hardships, thereby 
ensuring the protection of fundamental rights. 
 (b) Articles 38 and 39 of the Directive Principles of State Policy. The 
State has a duty to reduce inequalities and prevent the concentration of 
wealth in a few hands. The proposed Legislation addresses this by regulating 
unregistered lenders who operate outside legal frameworks.  
 
 
 
(c) The principle of reasonable classification under Article 14 (Right to 
Equality) allows the State to treat different categories of lenders differently 
based on legitimate concerns. The proposed Legi slation applies only to 
unregistered and unregulated lenders, who are not subject to RBI oversight. 
 (d) Article 19(6) -Reasonable Restrictions on Trade and Business 
which allows the State to regulate professions in the interest of the general 
public. The p roposed Legislation does not prohibit lawful lending but 
restricts coercive recoveries, which have been a cause of public concern.  
(e) The Supreme Court, in cases like State of Gujarat v/s Mirzapur 
Moti Kureshi Kassab Jamat (2005), has upheld State interv ention when 
public welfare is at stake. Given that coercive lending has led to numerous 
cases 10 of farmer suicides and financial ruin, the proposed Legislation is a 
proportional response to a pressing social issue. 
 3. The proposed Legislation imposes pen alties, including 
imprisonment and fines.  
(a) The punishment aligns with the doctrine of deterrence, as seen in 
financial laws like the Prevention of Money Laundering Act (PMLA), 2002, 
which imposes strict penalties for financial misconduct. 
 (b) The Supr eme Court has upheld the power of the legislature to 
determine penalties unless they are manifestly arbitrary (State of Andhra 
Pradesh v/s McDowell & Co., 1996). Given the impact of coercive lending, 
the penalties serve as a necessary deterrent. 
 4. The pr oposed Legislation mandates the release of securities taken 
by unregistered lenders. While this differs from banking practices, it is 
justified because:  
(a) Article 39(c) Directive principles of state policy, mandates that the 
State prevent economic explo itation. Unlike banks, unregistered lenders 
operate without regulatory oversight and often acquire securities through 
coercion. 
 (b) Existing legal mechanisms have failed to protect borrowers, 
necessitating stronger interventions. The Supreme Court, in D.S . Nakara v. 
Union of India (1983), upheld that the State can take proactive measures for 
the socio-economic welfare of vulnerable groups. 
 
  
 
 
(c) The Supreme Court, in Krishna Kumar Singh v. State of Bihar 
(2017), held that Legislation must be based on immediate necessity. The 
urgency of borrower protection justifies the proposed Legislation.  
5. The provisions of this Act shall not be applicabl e to legal, registered 
and regulated bodies like Banks (including Small Finance Banks, Local Area 
Banks, Regional Rural Banks and Business Correspondents of 
Banks)regulated by RBI, all Co -operative Banks and all Co -operative 
Societies registered under the Karnataka Co -operative Societies Act, 1959 
(Karnataka Act 11 of 1959 ) and all Souharda Societies registered under the 
Karnataka Souharda Sahakari Act, 1997 (Karnataka Act 17 of 2000) and all 
Non-Banking Financial Companies and Housing Finance Co rporations, 
registered with RBI. 
The proposed Legislation is a necessary and legally sound intervention 
to address financial exploitation and does not violate any fundamental rights 
but rather strengthens protections for vulnerable borrowers. The principles 
of socia l justice, economic fairness, and the protection of life and dignity 
justify the need for immediate enforcement.  
As the matter was urgent and both the Houses of the State Legislature 
were not in session, the Karnataka Micro Loan and Small Loan (Prevention  
of Coercive Actions) Ordinance, 2025 (Karnataka Ordinance No. 02 of 2025)  
was promulgated to achieve the above object.  
This Bill seeks to replace the above ordinance. 
Hence, the Bill. 
[L.A. Bill No. 06 of 2025, File No. SAMVYASHAE  03  SHASANA 2025]  
[Entry 30 of List II and entries  20 and 23 of List III of the Seventh Schedule 
to   the Constitution of India.]    
[Published in Karnataka Gazette Extra-ordinary No.188 in part-IVA 
dated:25.03.2025] 
  
 
KARNATAKA ACT NO. 15 OF 2025 
 
(First Published in the Karnataka Gazette Extra-ordinary on the 25th day of March, 
2025) 
  
THE KARNATAKA MICRO LOAN AND SMALL LOAN (PREVENTION OF 
COERCIVE ACTIONS) ACT, 2025 
 (Received the assent of the Governor on the 24th day of March, 2025) 
 
An Act to protect and relieve the economically vulnerable groups and 
individuals, especially farmers , women and women’s self help groups from 
the undue hardship of usurious interest rates and coercive  means of 
recovery by Micro Finance Institutions or Money Lending Agencies or 
Organizations operating in the state of Karnataka and for matters connected 
therewith and incidental thereto. 
1. Short title, commencement and application. - (1) This Act may 
be called the Karnataka Micro Loan and Small Loan (Prevention of Coercive 
Actions) Act, 2025. 
(2) It shall deemed to have come into force with effect from 12 th day  
February, 2025.  
(3) Nothing in this Act shall be applicable to legal, registered and 
regulated bodies like Banks (including Small Finance Banks, Local Area 
Banks, Regional Rural Banks and Business Correspondents of 
Banks)regulated by RBI, all Co -operative Banks and all Co -operative 
Societies registered under the Karnataka Co -operative Societies Act, 1959 
(Karnataka Act 11 of 1959 ) and all Souharda Societies registered 
under the Karnataka Souharda Sahakari Act,1997 (Karnataka Act   17 of 
2000) and   all Non -Banking Financial Com panies and Housing Finance 
Corporations, registered with  RBI. 
(4) The provisions of this Act  shall be in continuation of and not in 
derogation of any existing law for the time being in force.   
2. Definitions.- (1) In this Act, unless the context otherwise 
requires,-  
(a) "Borrower" means an individual or a Self Help Group (SHG) or 
Joint Liability Group (JLG)  or group of individuals who avail  
money in the form of a loan for any purpose from Micro Finance 
Institutions or Money Lending Agencies or Organizations or Lender 
under an agreement either orally or in writing with terms and 
conditions that the money shall be repaid within a certain period 
of time. 
(b) "Coercive Action" means the Coercive Action as explained in 
section 8. 
(c) "Interest" for the purposes of the terms defined under the 
provisions of this Act  means a return on the amount lent by the 
Micro Finance Institutions or Money Lending Agencies or 
Organizations or Lender in cash or kind as the case may be, to a 
Borrower and includes interest charged on daily, week ly, monthly 
or yearly basis; 
 
 
 
(d) "Loan" means micro loan, small loan and an advance or hand loan 
whether of money or in kind such as seed, fertilizer, etc, given to 
the borrower at interest explicitly or otherwise. 
(e)  “Lender” includes Micro Finance Institutions (MFI) or Money 
Lending Agencies or Organizations and any partnership firm or 
person or  group of persons or digital lending platform  whose 
principal or incidental activity is to lend money or offer financial 
support of whatsoever nature, in cash or kind to earn profit by 
charging interest on daily, weekly, monthly or yearly basis. 
(f) "Registering Authority" means the Deputy Commissioner of the 
concerned District: 
     Provided that, the State Government may by notif ication 
appoint such other designated officer as Registering Authority. 
 
(g) "Vulnerable section of the society" means and includes farmers, 
women, self help group of women, agricultural labours, workmen, 
footpath vendors, other vendors who move from one place to other, 
worker working in milk dairy, construction workers, migrant 
workers, those group of people who are disadvantaged as 
compared to others mainly on account of reduced access to their 
basic services and the underlying determinants of health, housing  
sanitation etc. and the people who are economically backward, low 
on livelihood patterns with no regular source of income.  
(2) Words used but not defined in this Act, shall have the same 
meanings respectively assigned to them in the relevant Acts and rul es made 
thereunder. 
3. Registration of Micro Finance Institute or Money Lending 
Agencies or Organizations or Lender.- (1) All Micro Finance Institutions or 
Money Lending Agencies or Organizations or Lender operating in the State of 
Karnataka  as on the date of the commencement of this Act, shall within 
thirty days from the date of commencement of this Act, apply for registration 
before the Registering Authority of the district specifying there in the villages 
or towns in which they have been operating or propose to operate, the rate 
of interest being charged, system of conducting due diligence and system of 
effecting recovery and list of persons authorized for conducting the activity 
of lending or recovery of money which  has been lent and the name and 
address of the borrower, the total principal amount lent to the  borrower, the 
amount already recovered from the borrower, the balance amount yet to be 
recovered from the borrower, and a w ritten undertaking that it shall always 
act in conformity with the provisions of this Act. 
(2) No Micro Finance Institutions or Money Lending Agencies or 
Organizations or Lender operating or intending to start the business of 
lending money after the commen cement of this Act shall grant any loans or 
recover any loans without obtaining registration under this Act  from the 
Registering Authority. 
 
 
 
 
 
(3) The Registering Authority shall verify the details furnished by the 
Micro Finance Institutions or Money Lending Agencies or Organizations or 
Lender and accord registration in such manner as may be specified for 
operation of Micro Finance Institutions o r Money Lending Agencies or 
Organizations or Lender for a period of one year. 
(4) Where the Micro Finance Institutions or Money Lending Agencies 
or Organizations or Lender applies for renewal of registration, an application 
for that purpose shall be filed by the Micro Finance Institutions or Money 
Lending Agencies or Organizations or Lender within sixty days before the 
expiry of the period of one year referred to in sub -section (3) and the 
Registering Authority shall decide either to grant renewal or refuse  renewal 
of registration at least fifteen days before the date of expiry of registration, 
after due verification of the performance of the Micro Finance Institutions or 
Money Lending Agencies or Organizations or Lender in the field level and 
after hearing objections, if any, from the general public regarding extension 
of registration. 
(5) Every Registering Authority shall maintain registers as specified for 
the area under its jurisdiction of all Micro Finance Institutions or Money 
Lending Agencies or Organizations or Lender having valid registration. 
4. Power to cancel or suspend Registration. - (1) The Registering 
Authority may, at any time, either suo -motu or upon receipt of complaint by 
a borrower cancel or recommend to cancel the registration of a Micro 
Finance Institution or Money Lending Agencies or Organizations or Lender 
after hearing and after assigning sufficient reasons in writing for such 
cancellation and no order of cancellation of the registration shall be passed 
without issuing notice to the Mic ro Finance Instituti on (MFI) or Money 
Lending Agencies  or Organizations or Lender intimating the facts upon 
which the prima-facie decision to cancel the registration has been taken and 
the Micro Finance Institution (MFI) or Money Lending Agencies  
Organizations or Lender shall be afforded a reasonable opportunity of being 
heard against such notice. 
Explanation: For the purposes of sub -section (1), conviction of a 
Micro Finance Institution (MFI) or Money Lending Agencies or Organizations 
or Lender for an offe nce of violation of any of the provisions of this Act shall 
be sufficient cause for cancellation or recommend to cancellation of its 
registration. 
(2) Pending enquiry under sub -section (1), the Registering Authority 
may, for sufficient reasons to be record ed, suspend the registration, of a 
Micro Finance Institution (MFI) or Money Lending Agencies or Organization 
or Lender. 
5. Lending Norms.- The Government may, by notification, specify the 
lending norms, collection and recovery practices. 
 
 
 
 
 
 
6. Micro Finance Institutions or Money Lending Agencies or 
Organizations or Lender not to seek security. - No Micro Finance 
Institution (MFI) or Money Lending Agencies or Organizations or Lender 
shall seek any security from a borrower by way of pawn, pledge  or other 
security for the loan:  
Provided that, any such security obtained from a borrower before the 
date of commencement of this Act shall forthwith stand released in favor of 
the borrower. 
Explanation: For the p urpose of this Act “security” means, any form 
of collateral. 
7. Transparency in rates of interest charged by Micro Finance 
Institutions or Money Lending Agencies or Organizations or Lender.- (1) 
There shall be only four components in the pricing of the loan viz. the 
interest charge, the processing charge, the insurance premium and  delayed 
penal payment. 
(2)   There shall be a standard loan agreement as specified. 
 
(3) Micro Finance Institutions or Money Lending Agencies or 
Organizations or Lender shall provide the borrower a loan card reflecting.- 
(i) the effective rate of interest charged; 
(ii) all other terms and conditions attached to the loan; 
(iii) information which adequately identifies the borrower; and 
(iv) acknowledgements by the Micro Finance Institution (MFI) of 
all repayments including installm ents received and the final 
discharge; 
(v) all entries in the Loan Card shall be in Kannada. 
 
(4) The effective rate of interest charged by Micro Finance Institution 
(MFI) or Money Lending Agencies or Organizations or Lender shall be 
prominently displayed in all its offices and in the literature issued by it and 
on the website. 
(5) All borrowings by a borrower from Micro Finance Institutions (MFI) 
or the Money Lending Agencies or Organization or Lender shall be entered in 
the manner, wherein the process of sanc tion and disbursement of loans 
shall comply that,- 
(i) all communications to the borrower shall be in the kannada; 
 
(ii) Loan application forms shall include necessary information which 
may affect the interest of the borrower, so that a meaningful 
comparison with t he terms and conditions offered by other Micro 
Finance Institutions (MFI) or Money Lending Agencies or 
Organization or Lender can be made and a proper decision can be 
taken by the borrower. The loan application form shall indicate the 
documents required to be submitted with the application form. 
 
 
 
(6) Every Micro Finance Institution (MFI) or Money Lending Agencies 
or Organization or Lender shall keep and maintain a cash book, a ledger 
and such other books of account as may be specified. 
(7) Every Micro Finance Institution (MFI) or Money Lending Agencies 
or Organization or Lender shall deliver or cause to be delivered, to the 
borrower within one day before the date on which a loan is made, a 
statement in the specified form showing in clear  and distinct terms the 
amount and date of the loan and of its maturity, the name and address of 
the functionary of the Micro Finance Institution (MFI) or the Money Lending 
Agencies or Organization or Lender and the effective rate of interest charged; 
(8) Every Micro Finance Institution (MFI) or Money Lending Agencies 
or Organization or Lender shall have a registered office in the local area. 
(9) No Micro Finance Institution (MFI) or Money Lending Agencies or 
Organization or Lender shall receive any payment  from a borrower on 
account of any loan without giving him/her a duly signed receipt for the 
payment. 
(10) A Micro Finance Institution (MFI) or Money Lending Agencies or 
Organization or Lender shall, on a demand in writing by the borrower, 
supply a copy of any document relating to a loan obtained by him/her, or if 
the borrower so requires, to any person specified in that behalf in the 
demand: 
Provided that, in respect of loans given prior to the commencement of 
this Act, it shall be obligatory for the lende r to specify if any security was 
accepted from the borrower. 
 (11) Every Micro Finance Institution (MFI) or Money Lending Agencies 
or Organization or Lender shall submit a quarterly Statement and annual 
statement to the Registering Authority before 10th da y of ensuing quarter 
and financial year as the case may be, giving therein the list of borrowers, 
the loan given to each and the interest rate charged on the repayment made. 
(12) The Micro Finance Institution (MFI) or Money Lending Agencies or 
Organization or Lender who fails to submit the quarterly Statement and 
annual statement shall be punishable with imprisonment for period of six 
months or with fine which may extend to Ten Thousand rupees or with 
both.  
8. Penalty for coercive actions against Micro Fin ance Institutions 
(MFI).- Micro Finance Institution (MFI) or Money Lending Agencies or 
Organization or Lender shall not use any coercive action either by itself or 
by its agents for recovery of money from the borrower and any form of 
coercive recovery shall be liable for punishment under the provisions of this 
Act and empower the Registering Authority to suspend or cancel the 
Registration of such Micro Finance Institution (MFI) or Money Lending 
Agencies or Organization or Lender as provided under the provisions  of this  
Act. 
 
 
 
 
 
Explanation: For the purposes of this section, "coercive Action" by a 
Micro Finance Institution (MFI) or Money Lending Agencies or Organization 
or Lender against the borrowers include the following, namely:- 
(i) exerting pressure or  obstructing or using violence to or 
insulting or intimidating the borrower or his/her family 
members, or 
(ii) persistently following the borrower, his/her family member from 
place to place or interfering with any property owned or used by 
him/her or depriving him/her of, or hindering him/her in the 
use of any such property, or 
(iii) frequenting the house or other place where the borrower resides  
or works, or carries on business, or happens to be,  with an 
intension of taking coercive action, or 
(iv) using the service of private or outsource or external agencies, 
criminal background to negotiate/urging the borrower to make 
payment using coercive and undue influence, or 
(v) Seeking to take forcibly any document from the borrower which 
entitles the b orrower to a benefit  under any Government 
programme. 
 
9. Power to require production of records or documents and 
power of entry, inspection and seizure. - (1) The Registering Authority or 
any officer authorized by him/her in this behalf may, to verify whether the 
business of the Micro Finance Institution (MFI) or Money Lending Agencies 
or Organization  or Lender  is being carried on in accordance with the 
provisions of this  Act, enter the premises of the Micro Finance Institution 
(MFI) or Money Lending Agencies or Organization or Lender office or of any 
person who in his/her opinion is carrying on the business of lending and 
call upon him/her to produce any rec ord or document relating to such 
business and every such Micro Finance Institution (MFI) or Money Lending 
Agencies or Organization  or Lender  shall allow such  inspection  and  
produce  such  record   or   document during such inspection and as and 
when required. 
(2) The Registering Authority may, for the purposes of sub -section (1) 
search the premises and seize any record and document as may be 
necessary and the record or document seized shall be retained only for such 
period as may be necessary for the pur poses of examination, prosecution or 
other legal action. 
(3) The Registering Authority or the other officer referred to in sub -
section (1), shall also have power to summon and examine the Micro 
Finance Institution (MFI) or Money Lending Agencies or Organiz ation or 
Lender any person who in his/her opinion is in a position to furnish 
relevant information. 
 
 
 
 
10. Complaints.- A complaint can be filed regarding violation of the 
provision of this Act by a Micro Finance Institution (MFI) or Money Lending 
Agencies or Organization or Lender before the concerned/ jurisdictional 
police station and the concerned police officer. No police officer shall refuse 
to register a case: 
Provided that, a Police officer not below the rank of Deputy 
Superintendent of Police shall be empowered to file a suo-moto case. 
11. Appointment of an Ombudsperson. - The Government may by 
notification, appoint an Ombudsperson who can act as mediator between 
the borrower or lender, for settling the disputes. 
12. Grievances redressal forum .- The Government shall establish 
suitable grievance mechanism. The procedure and guidelines for grievance 
mechanism shall be in the manner as may be prescribed. 
13. Penalty for contravention of section 8 of the Act.- Any person 
who contravenes of section 8 of this Act, shall be tried and punishable by 
the Judicial Magistrate First Class, with imprisonment for a term which may 
extend to ten years and with fine which may extend to rupees five lakh. The 
offences under this Act are cognizable and non-bailable. 
14. Every officer to be public servant. - Every officer of the 
Government and every person acting under the provisions of this Act shall 
be deemed to be a public servant within the meaning of sub -section (28) of 
section 2 of the Bharatiya Nyaya Sanhita, 2023 (Central Act 45 of 2023). 
 
15. Relief to borrower from coercive action by the unlicensed and 
unregistered Micro finance institutions or Money Lending Agencies or 
Organizations or Lender. - Notwithstanding anything in any law for the 
time being in force or in any contract or instrument having force by virtue of 
any such law and save as otherwise expressly provided in this Act, with 
effect from the date of commencement of this section,- 
(a) Every loan advanced before the commencement of this section 
including the amount of interest, if any, payable by the borrower to Micro 
finance institutions or Money Lending Agencies or Organizations or Lender 
shall be deemed to be wholly discharged for  "Vulnerable section of the 
society" if unregistered and unlicensed Micro finance institutions or Money 
Lending Agencies or Organizations or Lender resort to coercive action. 
(b) No Civil Court shall entertain any suit or proceeding against the 
borrower for the recovery of any amount of such loan including interest, if 
any: 
Provided that, where a suit or proceeding is instituted jointly against 
the borrower and any other person nothing in this section shall apply to the 
maintainability of the suit or the proceeding in so far as it relates to such 
other person. 
 
 
 
 
 
(c) All su its and proceedings (including appeals, revisions, 
attachments or execution proceedings) pending on the said date against any 
borrower for the recovery of any such loan shall abate. 
16. Power to remove difficulties. - If any difficulty arises in giving 
effect to the provisions of this Act, the State Government may, by an order, 
published in the Official Gazette, make such provisions not inconsistent 
with the provisions of this Act which appear to it to be necessary or 
expedient for the purposes of removing the difficulty:  
 Provided that, no such order shall be made under this section after the 
expiry of the period of two years from the date of commencement of this Act. 
 
  
 17. Power to give directions. - The Government may, from time to 
time, issue such orders, instructions and directions by specifying the 
Registers, Forms, Online procedures, Portals, Help Centers  not inconsistent 
with the provisions of this Act and the rules made thereunder to the officers, 
Micro Finance Institutions (MFI) or Money Lendi ng Agencies or 
Organizations, borrower, lender for the purpose of proper implementation of 
the Act and such officers and all other persons employed in the enforcement 
of the Act, shall comply with such orders, instructions and directions. 
  
 18. Power to m ake rules. - (1) The State Government may, by 
notification in the Official Gazette  make rules to carry out the purposes of 
this Act. 
 (2) The power to make rules conferred by this section shall be 
subject to the condition of the rules being made after previous publication. 
 (3) Every rule or notification made under this Act  shall be laid as 
soon as may be after it is made, before each House of the State Legislature 
while it is in session, for a total period of thirty days which may be 
comprised in one session or in two or more successive sessions and if before 
the expiry of the session immediately following the session or the successive 
sessions aforesaid, both Houses agree in making any modification in the 
rule or notification or both Houses agree that the rule or notification should 
not be made, the rule or notification shall, from the date on which the 
modification or annulment is notified have effect only in such modified form 
or be of no effect as the case may be; so, however, that any such 
modification or annulment shall be without, prejudice to the validity of 
anything previously done under that rule or notification. 
          
   19. Repeal and savings. - (1) The Karnataka Micro Loan and Small 
Loan (Prevention of Coercive Actions) Ordinance, 2025 (Karnataka 
Ordinance No. 02  of 2025) is hereby repealed.  
          
 
 
 
 
 
(2) Notwithstanding such repeal, anything done or deemed to have 
been done or any action taken or deemed to have been taken under The 
Karnataka Micro Loan and Small Loan (Prevention of Coercive Actions) 
Ordinance, 2025 (Karnataka Ordinance No. 02 of 2025)  shall be deemed to 
have been done under this Act. 
 
The above translation of ಕರ್ನಾಟಕ ಕಿರು (Micro) ಸಾಲ ಮತ್ತ ು ಸಣ್ ಣ  ಸಾಲ 
(ಬಲವಂತದ ಕ ರ ಮಗಳ ಪ್ ರ ತಿಬಂಧಕ) ಅಧಿನಿಯಮ, 2025   (2025 ರ ಕರ್ನಾಟಕ ಅಧಿನಿಯಮ 
ಸಂಖ್ಯೆ :15) be published in the official Gazette under c lause (3) of Article 348 
of the constitution of India. 
 
THAAWARCHAND GEHLOT 
GOVERNOR OF KARANATAKA 
 
By Order and in the name of 
the Governor of Karnataka, 
 
 
                                                                          G. SRIDHAR 
Secretary to Government 
Department of Parliamentary 
                                                                         Affairs and Legislation 

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