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[Cites 0, Cited by 0] [Section 2(10)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(10)(b) in The Rajasthan Money-Lenders Act, 1963

(b)[ supplies, as a trader or dealer, goods other than agricultural goods on credit on condition of payment of interest by the buyer at a rate higher than that prescribed in section 29 in case the payment of sale price is not made within the stipulated period; or] [Inserted by Rajasthan Act No. 6 of 1993, w.e.f. 9-12-1993.]