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[Cites 0, Cited by 0] [Section 2(10)] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(10)(b) in The Bombay Money Lenders Act, 1946

(b)has his or its principal place of such business in the [State] [This word was substituted for the word 'Province' by the Adaptation of Laws Order, 1950.];