Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2(10)] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(10)(a) in The United Provinces Agriculturists Relief Act 1934

(a)"Loan" means an advance to an agriculturist, whether of money or in kind, and shall include any transaction which is in substance a loan, but shall include -
(i)a loan advanced by [the Central Government or the State Government] [ The word "State" was Substituted by the ALO 1950 for "Provincial"] or by any Municipal, District or Cantonment Board authorized by the [State Government] [ Substituted by the ALO 1950 for "Provincial Government"] to advance loans, or by a Co-operative Society;
(ii)except for the purposes of sections, 7, 8, 33(1), 35, 36 and 39 (1), (3) and (4), small loans not exceeding Rs. 20 repayable within a year in fixed equated instalments the total of which does not exceed the principal by more than 10 or 20 per cent according as the instalments are spread over a period of less than six months or more than six months, provided that no further interest is charged in addition to fixed euqated instalments; and
(iii)a loan of agricultural produce repayable at the next harvest with not more than one-quarter of the quantity of the said produce by way of interest.