Section 2 in The U.P. Regulation Of Money-Lending Act, 1976
2. Savings. -
(1)Nothing in this Act shall apply to or in respect of -(a)[ any loan or advance by or any deposit with any bank or a cooperative society:] [Substituted by U.P. Act No. 1 of 1979 and shall be deemed always to have been substituted.](b)any loan or advance to or by or deposit with the Government or any local authority, the Life Insurance Corporation of India or any other statutory corporation or a public company (as defined in the Companies Act, 1956), or the Government Post Office Savings Bank;(c)the purchase or sale or other transfer of any securities (not including mortgage of immovable property) in which a trustee may, under any law for the time being in force, invest trust-money;(d)any loan to a subscriber to, or a depositor in a provident fund to which the Provident Funds Act, 1925 applies, or any recognised provident fund as defined in clause (38) of Section 2 of the Income Tax Act, 1961 or the public provident fund established under the Public Provident Fund Act, 1968, from the amount standing to his credit in the fund in accordance with the rule of such fund;(e)any agreement referred to in Section 3 of the Uttar Pradesh Public Moneys (Recovery of Dues) Act, 1972;(f)any loan, advance or deposit against a hundi or other bill of exchange (as defined in the Negotiable Instruments Act, 1881),or a document of title to goods (as defined in the Indian Sale of Goods Act, 1930);(g)any loan or advance to, or by, or a deposit with any society or association registered under the Societies Registration Act, 1860, or any other enactment relating to a public, religious or charitable object;(h)any loan advanced to a Government servant from a fund established for the welfare or assistance of such servants and which is sanctioned by the Government;(2)Nothing in Section 12 shall apply in respect of any loan of a sum exceeding rupees five thousand advance to a registered money-lender or to a contractor or any other person carrying on any profession, trade or industry.
