Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 10] [Section 2] [Entire Act] State of Gujarat - Subsection Section 2(2) in The Bombay Money Lenders Act, 1946 (2)"business of money-lending" means the business of advancing loans whether or not in connection with or in addition to any other business;
