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[Cites 0, Cited by 1] [Section 2(9)] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(9)(e) in The Bombay Money Lenders Act, 1946

(e)a loan to, or by [* * *] [The word 'Scheduled' was deleted by Bombay 13 of 1951, section 2 (2) (b).] bank;