Section 2(13) in The Bengal Money-Lenders Act, 1940
(13)"money-lender" means a person who carries on the business of money-lending in [West Bengal] [Words substituted for the word 'Bengal 'By the Indian Independence (Adaptation of Bengal and Punjab Acts) Order. 1948 ] or who has a place of such business in [West Bengal] [Words substituted for the word 'Bengal 'By the Indian Independence (Adaptation of Bengal and Punjab Acts) Order. 1948 ], and includes a pawnee as defined in section 172 of the Indian Contract Act, 1872;
