Section 2(ix) in The M.P. Anusuchit Jan Jati Sahukar Viniyam, 1972
(ix)"Money-lender" means a person whose business is that of advancing and realising loans and shall includes a trader and shall also include, subject to the provision of Section 3, the legal representatives and successors in interest whether by inheritance, assignment or otherwise of the person who advanced the loan but does not include a bank or a Co-operative Society and the expression "Money-lending" shall be construed accordingly;
