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[Cites 0, Cited by 0] [Section 2(12)] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(12)(e) in The Bengal Money-Lenders Act, 1940

(e)an advance made on the basis of a negotiable instrument as defined in the Negotiable Instruments Act, 1881, other than a promissory note;