Section 2(12)(d) in The Bengal Money-Lenders Act, 1940

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State of West Bengal - Subsection

Section 2(12)(d) in The Bengal Money-Lenders Act, 1940

(d)a loan advanced before or after the commencement of this Act-

(i)[ by a bank; or] [[Clause (i) substituted by W.B. Act 21 of 1965, which was earlier as under:-