Section 2(8) in Andhra Pradesh Pawn Brokers Act, 2002
(8)"Loan" means an advance whether of money or in kind at interest, and includes any transaction which the court finds in substance to amount to such an advance but does not include,-(a)a deposit of money or other property in a Government Post Office Savings Bank or in a Bank or in a Company as defined in the Companies Act, 1956 or with a Co-operative Society;(b)an advance made to any loan floated by the Government of India or the Government of any State:(c)an advance made by a Bank or a Co-operative Society or an advance made from a provident fund to which the Provident Funds Act, 1925 applies;(d)an advance made by the Government or by any person authorised by the Government to make advances on their behalf, or by any local authority:(e)an advance made by any authority specified by the Government by notification;(f)an advance made by trader bona fide carrying on any business, other than Pown-Broking, if such loan is advanced in the regular course of such business;(g)an advance made to its members by any Nidhi or Permanent Fund registered under any Chit Fund scheme or Chit;
