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 Document Options Get in PDF Print it! [Cites 0, Cited by 6] [Section 2] [Entire Act] State of Tamilnadu - Subsection Section 2(6) in Tamil Nadu Prohibition of Charging Exorbitant Interest Act, 2003 (6)"loan" means an advance of money for daily vatti, hourly vatti, kandhu vatti, meter vatti or thandal;
