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 0] [Section 2] [Entire Act] State of Goa - Subsection Section 2(m) in The Goa Money-Lenders Act, 2001 (m)"pawn-broker" means a money-lender who in the ordinary course of his business advances a loan and takes goods or property in pawn as security for payment of such loan;
