Section 2(9) in The Bombay Money-Lenders Act, 1946
(9)"loan" means an advance at interest [* *] [The words 'by way of credit' were deleted by Bombay 13 of 1951, Section 2(2)(a).] whether of money or in kind but does not include-(a)a deposit of money or other property in a Government Post Office, Bank or in any other bank or in a company or with a Co-operative society;(b)a loan to, or by, or a deposit with any society or association registered under the Societies Registration Act, 1860, or any other enactment relating to a public, religious or charitable object;(c)a loan advanced by Government or by any local authority authorised by Government;(cc)[ a loan advanced to a Government servant from a fund, established for the welfare or assistance of Government servants, and which is sanctioned by the State Government;] [Clause (cc) was inserted by Bombay 50 of 1959, Section 4(c)(iv).](d)a loan advanced by a Co-operative society;(d1)[ an advance made to a subscriber to, or a depositor, in a Provident Fund from the amount standing to his credit in the fund in accordance with the rules of the fund; [Sub-clause (d1) and (d2) were inserted by Bombay 58 of 1948, Section 2(i).](d2)a loan to or by an insurance company as defined in the Insurance Act, 1938;](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.](f)an advance, [of any sum exceeding rupees three thousand] [These words were inserted by Maharashtra 20 of 1977, Section 2(a).] made on the basis of a negotiable instrument as defined in the Negotiable Instruments Act, 1881, 'other than a promissory note;(f1)[ an advance of any sum exceeding rupees three thousand made on the basis of a hundi {written in English or any Indian language); [Sub-clause (f1) and (f2) were inserted by Maharashtra 20 of 1977, Section 2(b).](f2)an advance made bona fide by any person carrying on any business, not having for its primary object the lending of money if such advance is made in the regular course of his business;](g)[ except for the purposes of sections 23 and 25,- [This sub-clause was substituted for the original by Bombay 13 of 1951, Section 2(2)(c).][* * *](iii)a loan, by a landlord to his tenant for financing of crops or seasonal finance, of not more than Rs. 50 per acre of land held by the tenant;(iv)[ a loan advanced to an agricultural labourer by his employer;] [Item (iv) was added by Bombay 50 of 1959, Section 4(c)(iv).]Explanation. - The expression "tenant" shall have the meaning assigned to it in the Bombay Tenancy and Agricultural Land Act, 1948, [or any other relevant tenancy law in force relating to tenancy of agricultural lands] [These words were inserted by Bombay 50 of 1959.], and the expressions "financing of crops" and "seasonal finance" shall have the meanings assigned to them in the Bombay Agricultural Debtors' Relief Act, 1947;]
