Section 2(9) in The Karnataka Money-Lenders Act, 1961
(9)“loan” means an advance at interest whether of money or in kind, and includes any transaction which the Court finds in substance to amount to such an advance, but does not include,-(a)a deposit of money or other property in a Government Post Office Bank or in a Karnataka Government Savings Bank or in any other bank or in a company or with a co-operative society;(b)a loan to, or by, or a deposit with, any society or association registered under the Karnataka Societies Registration Act, 1960 (Karnataka1 Act 17 of 1960);(c)a loan advanced by Government or by any local authority authorised by Government;(d)a loan advanced by a co-operative society;(e)an advance made to a subscriber to, or a depositor in, a Provident Fund from the amount standing to his credit in the fund in accordance with the rules of the fund;(f)a loan to or by an insurance company as defined in the Insurance Act, 1938 (Central Act IV of 1938);(g)a loan to or by a bank;(h)an advance of not less than three thousand rupees made on the basis of a negotiable instrument as defined in the Negotiable Instruments Act, 1881 (Central Act XXVI of 1881) other than on the basis of a promissory note;(i)except for the purposes of sections 26 and 28,—(i)a loan to a trader;(ii)a loan to a money-lender who holds a valid licence; or(iii)a loan by a landlord to his tenant for financing of crops or seasonal finance of not more than fifty rupees per acre of land held by the tenant;
