Section 2(12A) in The Bombay Money-Lenders Act, 1946
(12A)[ "Provident Fund" means a Provident Fund as defined in the Provident Fund Act, 1925, and includes a Government Provident Fund and a Railway Fund as defined in the said Act;] [This clause was inserted by Bombay 58 of 1948, Section 2(iii).]
