Legal Document View

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
[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(1)(f) in The Kerala Prohibition of Charging Exorbitant Interest Act, 2012

(f)"loan" means an advance of money for daily vatti, hourly vatti, kandu vatti, meter vatti or thandal;