(1)[ "Money lender" means a person who in the regular course of business, advance a loan as defined in this Act and shall include, subject to the provisions of section 6, the legal representatives and the successors in interest whether by inheritance, assignment or otherwise of the person who advanced the loan the money-lending shall be construed accordingly ;] [Substituted by Assam Act No. 18 of 1969, dated 27.8.1969.]
