Section 23 in The Gujarat Agricultural Credit (Provision of Facilities) Act, 1979
23. Exemption from legislations relating to money lending and relief of agricultural indebtedness.
- Nothing in the Bombay Money-lenders Act, 1946 (Bombay XXXI 1947) or any other law relating to money lending and money-lenders or in any law relating to relief of agricultural indebtedness for the time being in force shall apply to financial assistance availed of by an agriculturist from a bank.
