Section 2(14) in Maharashtra Money-Lending (Regulation) Act, 2014
(14)"money-lender" means,-(i)an individual ; or(ii)an undivided Hindu family ; or(iii)a company other than a non - banking financial company regulated under Chapter IIIB of the Reserve Bank of India Act, 1934 (2 of 1934);(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; andincludes a pawn-broker, but does not include,-(i)Government ;(ii)a local authority ;(iii)a Bank ;(iv)a Co-operative Bank ;(v)a multi-state Co-operative Bank ;(vi)a Non- Banking Financial Company ;(vii)a primary credit society ;(viii)a Regional Rural Bank ;(ix)the Reserve Bank of India ;(x)the Agricultural Refinance Corporation constituted under the Agricultural Refinance Corporation Act, 1963 (10 of 1963); or(xi)any other banking or financial institution which the State Government may, by notification in the Official Gazette specify in this behalf ;
