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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(4) in The Orissa Money-lenders' Act, 1939

(4)any loan or loans due to a widow on the 1st February, 1930, who on that date did not own any other property; provided that the principal amount of the loan or loans does not exceed rupees two thousand.Explanations - (1) A bond bearing interest executed in respect of goods taken on credit constitutes a loan;