Legal Document View

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
[Cites 0, Cited by 5] [Section 2(6)] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(6)(vi) in Tamil Nadu Money-Lenders Act, 1957

(vi)an advance made on the basis of a negotiable instrument and defined in the Negotiable Instruments Act, 1881 (Central Act XXVI of 1881), exceeding [rupees ten thousand] [Substituted for the words 'rupees three thousands' by section 2(ii)(a) of the Tamil Nadu Money-Lenders (Amendment) Act, 1979 (Tamil Nadu Act 41 of 1979).];