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 0] [Section 2] [Entire Act] Bombay Presidency - Subsection Section 2(13) in The Bombay Money-Lenders Act, 1946 (13)[ "State" means the [State of Maharashtra] [Clause (13) was substituted for the original by Bombay 50 of 1959, Section 4(c)(vi).];]
