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 Arunachal Pradesh - Subsection Section 2(17) in Arunachal Pradesh Money Lending (Regulation) Act, 2018 (17)"principal", in relation to a loan, means the advance actually made to a debtor whether in cash or in kind;·
