Section 2(9) in The Rajasthan Money-Lenders Act, 1963
(9)'loan' means an advance at interest, whether of money or in kind, but does not include-(a)a deposit of money or other property in a Government Post 1 Office Savings 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 or deemed to be registered under the Rajasthan Societies Registration Act, 1958 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;(d)a loan advanced to a Government servant from a fund established for the welfare and assistance of Government servants and which is sanctioned by the State Government:(e)a loan advanced by a co-operative society;(f)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;(g)a loan to or by an insurance company as defined in the Insurance Act, 1938 (Central Act IV of 1938);(h)a loan to, or by a bank;(i)an advance made on the basis of a negotiable instrument as defined in the Negotiable Instruments Act, 1881 (Central Act XXVI of 1881) other than a promissory note;(j)except for the purposes of section 27 and 29,-(i)a loan to a trader, or(ii)a loan to a money-lender who holds a valid licence;
