Section 2(12A) in The Bombay Money Lenders Act, 1946
(12A)[ "Provident Fund" means a Provident Fund as defined in the Provident Funds Act, 1925 (XIX of 1925), and includes a Government Provident Fund and a Railway Provident Fund as defined in the said Act;] [This clause was inserted by Bombay 58 of 1948, section 2 (iii).][( 13) "State" means the [State of Gujarat;] [Clause (13) was substituted for the original by Bombay 50 of 1959, section 4 (c) (vi).]
