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 6] [Section 2] [Entire Act] State of West Bengal - Subsection Section 2(2) in The Bengal Money-Lenders Act, 1940 (2)"borrower" means a person to whom a loan is advanced and includes a successor-in-interest or surety;
