Section 2(1)(d) in The U.P. Regulation Of Money-Lending Act, 1976

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State of Uttar Pradesh - Subsection

Section 2(1)(d) in The U.P. Regulation Of Money-Lending Act, 1976

(d)any loan to a subscriber to, or a depositor in a provident fund to which the Provident Funds Act, 1925 applies, or any recognised provident fund as defined in clause (38) of Section 2 of the Income Tax Act, 1961 or the public provident fund established under the Public Provident Fund Act, 1968, from the amount standing to his credit in the fund in accordance with the rule of such fund;

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State of Uttar Pradesh - Subsection

Section 2(1)(d) in The U.P. Regulation Of Money-Lending Act, 1976