Section 2(14) in Arunachal Pradesh Money Lending (Regulation) Act, 2018
(14)"money-lender" means,(i)an individual ; or(ii)an undivided Hindu family; or(iii)a company other than a non-banking financial company regulated under Chapter 111B of the Reserve Bank of India Act, 1934 (2 of 1934);(iv)an unincorporated body of individuals, who or which,-(a)carries on the business of money-lending in the State; or(b)has his or its principal place of such business in the State; and Includes a pawn-broker, but does not include,-(i)Government;(ii)a local authority;(iii)a Bank;(iv)a Co-operative Bank;(v)a multi-state Co-operative Bank;(vi)a Non-Banking Financial Company;(vii)a primary credit society;(viii)a Regional Rural Bank;(ix)the Reserve Bank of India;(x)the Agricultural Refinance Corporation constituted under. the Agricultural Refinance Corporation Act, 1963 (10 of 1963); or(xi)any other banking or financial institution which the State Government may, by notification in the Official Gazette specify in this behalf;
