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[Cites 0, Cited by 4] [Section 2(1)] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(1)(f) in The U.P. Regulation Of Money-Lending Act, 1976

(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);