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

[Cites 0, Cited by 5] [Section 2(9)] [Section 2] [Entire Act]

(g)[ except for the purposes of sections 23 and 25,- [This sub-clause was substituted for the original by Bombay 13 of 1951, section 2 (2) (c).]

(i)a loan to a trader;

(ii)a loan to a money-lender who holds a valid licence; or

(iii)a loan, by a landlord to his tenant for financing of crops or seasonal finance, of not more than Rs.50 per acre of land held by the tenant;

(iv)[ a loan advanced to an agricultural labourer by his employer;]

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