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

State of Tamilnadu - Subsection

Section 2(5)(v) in Tamil Nadu Pawn Brokers Act, 1943

(v)an advance made by a landlord to his tenant, by a lessor to his lessee, or by one partner in cultivation or co-sharer to another for the purpose of carrying on agriculture;