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[Cites 0, Cited by 0] [Section 2(10)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(10)(iii) in The Rajasthan Money-Lenders Act, 1963

(iii)[ a company (not being a banking company as defined in section 5 of the Banking Regulation Act, 1949), body or institution other than such of them as may, by notification in the Official Gazette, be exempted from the provisions of this Act by the State Government on being satisfied that it is necessary or expedient so to do in public interest, or] [Substituted, by Rajasthan Act No. 6 of 1986. &]