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[Cites 0, Cited by 0] [Section 2(10)] [Section 2] [Entire Act]

Bombay Presidency - Subsection

Section 2(10)(b) in The Bombay Money-Lenders Act, 1946

(b)has his or its principal place of such [business in the State; and includes a pawn-broker but does not include- [This portion was substituted for the words 'business in the State' by Maharashtra 76 of 1975, Section 2(f).]