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[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

State of Gujarat - Subsection

Section 30(2)(a) in Gujarat Money-Lenders Act, 2011

(a)that the loan was advanced to him by the Money-Lender either before or after the appointed day, not in fact on the security of any property held by him but that the loan was actually advanced to him on his transferring by way of sale of such property to the Money-Lender or to a relative of the Money-Lender, or