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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(vi) in Kerala Farmers' Debt Relief Commission Act, 2006

(vi)"creditor" means any person engaged in money lending,'whether under a licence or not and includes his heirs, legal representatives, assignees, cooperative society and any other person as may be notified by the Government;