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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Bombay Presidency - Subsection

Section 2(2) in The Bombay Money-Lenders Act, 1946

(2)"business of money-lending" means the business of advancing loans [whether in cash or kind and] [These words were inserted by Maharashtra 76 of 1975, Section 2(b).] whether or not in connection with or in addition to any other business;