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[Cites 0, Cited by 3] [Section 2] [Entire Act]

State of Gujarat - Subsection

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

(10A)[ "pawn-broker" means a money-lender who in the ordinary course of his business advances a loan and takes goods in pawn as security for payment of such loan;] [Clause (10A) was inserted by Bombay 50 of 1959, section 4 (c) (v).]