Section 2(9)(e) in The Bombay Money-Lenders Act, 1946

[Cites 0, Cited by 0] [Section 2(9)] [Section 2] [Entire Act]

Bombay Presidency - Subsection

Section 2(9)(e) in The Bombay Money-Lenders Act, 1946

(e)a loan to, or by [* *] [The word 'scheduled' was deleted by Bombay 13 of 1951, Section 2(2)(b).] bank;

(ee)[ loan to, or by, or deposit with, any body (being a body not falling under any of the other provisions of this clause), incorporated by any law for the time being in force in the State;] [Sub-clause (ee) was inserted by Maharashtra 12 of 1968, Section 2.]

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Bombay Presidency - Subsection

Section 2(9)(e) in The Bombay Money-Lenders Act, 1946