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[Cites 0, Cited by 0] [Section 2(5)] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(5)(vi) in The Punjab Debtors' Protection Act, 1936

(vi)an advance made on basis of a negotiable instrument as defined in the Negotiable Instruments Act, 1881 (XXVI of 1881), other than a promissory note;