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[Cites 0, Cited by 0] [Section 2(8)] [Section 2] [Entire Act]

NCT Delhi - Subsection

Section 2(8)(i) in The Punjab Registration of Money Lenders Act, 1938

(i)an advice in kind more made by a landlord to his tenant for the purpose of husbandry, provided the market value of the return does not exceed the market value of the advance as estimated at the time of advance.