Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Jammu-Kashmir - Subsection Section 2(6) in The Jammu and Kashmir Money Lenders and Accredited Loan Providers Act, 2010 (6)"institutional creditor" means any bank which has advanced or agreed to advance monies to accredited loan providers for the purpose of on-lending;
