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[Cites 0, Cited by 0] [Section 2(8)] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(8)(f) in Andhra Pradesh Pawn Brokers Act, 2002

(f)an advance made by trader bona fide carrying on any business, other than Pown-Broking, if such loan is advanced in the regular course of such business;