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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of West Bengal - Subsection

Section 40(3) in The Bengal Money-Lenders Act, 1940

(3)No money-lender shall take from any borrower or intending borrower any note, promise to pay, power of attorney, bond or security which describes or refers to as a commercial loan any loan which is not a commercial loan.