13A. [ [Inserted by Assam Act No. 18 of 1969, dated 27.8.1969.]
Notwithstanding anything contained in this Act the provisions of section 3, 4, 8, 9 and 10 of the Act shall apply also to a person or body of persons who advances a loan but who is not a money lender as defined in sub-section (1) of section 2 of this Act.]
