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[Cites 0, Cited by 0] [Section 2(22)] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(22)(b) in The Bengal Money-Lenders Act, 1940

(b)for the enforcement of any agreement entered into before or after the commencement of this Act, whether by way of settlement of account or otherwise, or of any security so taken, in respect of any loan advanced whether before or after the commencement of this Act; or