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[Cites 0, Cited by 1] [Section 2(9)] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(9)(b) in The Bombay Money Lenders Act, 1946

(b)a loan to, or by, or a deposit with any society or association registered under the Societies Registration Act, 1860 (XXI of I860), or any other enactment relating to a public, religious or charitable object; .