Section 2(10) in The Karnataka Money-Lenders Act, 1961
(10)“money-lender” means,-(i)an individual; or(ii)an undivided Hindu family; or(iii)a company; or(iv)an unincorporated body of individuals; who or which,-(a)carries on the business of money-lending in the State; or(b)has his or its principal place of such business in the State, but shall not include a bank or any other financial institution which the State Government may, by notification specify in this behalf;
