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[Cites 0, Cited by 0] [Section 2(5)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(5)(iv) in The Karnataka Pawnbrokers Act, 1961

(iv)an advance made by any person bona fide carrying on any business not having for its primary object the lending of money, if such loan is advanced in the regular course of such business; and