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[Cites 0, Cited by 0] [Section 2(9)] [Section 2] [Entire Act]

Bombay Presidency - Subsection

Section 2(9)(f1) in The Bombay Money-Lenders Act, 1946

(f1)[ an advance of any sum exceeding rupees three thousand made on the basis of a hundi {written in English or any Indian language); [Sub-clause (f1) and (f2) were inserted by Maharashtra 20 of 1977, Section 2(b).]