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

State of Haryana - Subsection

Section 2(9)(a) in The Punjab Registration of Money-lender's Act, 1938

(a)a person who is the legal representative or is by inheritance the successor-in-interest of the estate of a deceased money-lender together with all his rights and liabilities; provided that such person only -
(i)winds up the estate of such money-lender;
(ii)realises outstanding loans;
(iii)does not renew any existing loan, nor advance any fresh loan;