Section 2(e) in The Rehabilitation Finance Administration Act, 1948
(e)"loan" means a sum of money advanced by the Administration-(i)to a displaced person for the purpose of any business or industry in which he is engaged or intends to engage himself, or(ii)in respect of any business or industry, a substantial portion of which is owned by displaced persons; and [Subs. by s.3, ibid., for clause (e)]
