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

State of Madhya Pradesh - Subsection

Section 2(vii) in The M.P. Moneylenders Act, 1934

(vii)"loan" [means an actual advance made within twelve years from the date of the last transaction] [Substituted by C.P. and Berar Act No. 18 of 1939.] whether of money or in kind at interest and shall include any transaction, which the Court finds to be in substance a loan, but it shall not include -