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(17)] [Section 2] [Entire Act] State of Gujarat - Subsection Section 2(17)(c) in The Bombay Money Lenders Act, 1946 (c)for the redemption of any security given after the date on which this Act comes into force in respect of any loan made either before or after the said date;