Section 2(9)(i) in The Karnataka Money-Lenders Act, 1961

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

(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;

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