(3)"Suit to which this Act applies" means any suit -(a)for the recovery of a loan made [whether before or] [Inserted by East Punjab Act 4 of 1948. For Statement of Objects and Reasons see East Punjab Gazette (Extraordinary), dated the 3rd March, 1946.] after the commencement of this Act; or(b)for the enforcement of any security taken or any agreement, whether by way of settlement of account or otherwise, made, after the commencement of this Act, in respect of any loan made either before or after the commencement of this Act; [or [Inserted by Act 28 of 1926, section 2.](c)for the redemption of any security given after the commencement of this Act in respect of any loan made either before or after the commencement of this Act.]
