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[Cites 0, Cited by 0] [Section 2(5)] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(5)(ii) in Tamil Nadu Pawn Brokers Act, 1943

(ii)an advance made by a banking company as defined in [section 5 (1) (c) of the Banking Companies Regulation Act, 1949 (Central Act 10 of 1949)] [These words, figures, brackets and letter were substituted for the words, figures and letter 'section 277-F of the Indian Companies Act, 1913' by section 2(ii) of the Tamil Nadu Pawnbrokers (Amendment) Act, 1961 (Tamil Nadu Act 31 of 1961).] or a co-operative society;