- In this Act, unless there is anything repugnant in the subject or context, -(1)[ "Money lender" means a person who in the regular course of business, advance a loan as defined in this Act and shall include, subject to the provisions of section 6, the legal representatives and the successors in interest whether by inheritance, assignment or otherwise of the person who advanced the loan the money-lending shall be construed accordingly ;] [Substituted by Assam Act No. 18 of 1969, dated 27.8.1969.](2)"Interest" means rate of interest and include the return to be made over and above what was actually lent whether the name is charged or sought to be recovered specifically by way of interest or otherwise ;(3)"Loan" means an advance (whether of money or in kind) at interest made by a money-lender and shall include any bond bearing interest executed in respect of past liabilities and any transaction which in substance in a loan ;Explanation. - A bond bearing interest executed in respect of goods taken on credit constitutes a loan. and(4)"Prescribed" means prescribed by rules made under this Act.(5)[ 'Registrar' means any officer appointed by the State Government to perform the duties under this Act.] [Inserted by Assam Act No. 18 of 1969, dated 27.8.1969.]
