Section 2(9)(a) in The Punjab Registration of Money Lenders Act, 1938

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NCT Delhi - Subsection

Section 2(9)(a) in The Punjab Registration of Money Lenders Act, 1938

(a)a person who is the legal representative or is by inheritance the successor-in-interest of the estate of a deceased money-lender together with all his rights and liabilities; provided that such person only-

(i)winds up the estate of such money-lender;

(ii)realises outstanding loans;

(iii)does not renew any existing loan, nor advance any fresh loan;

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NCT Delhi - Subsection

Section 2(9)(a) in The Punjab Registration of Money Lenders Act, 1938