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[Cites 0, Cited by 1] [Section 2(6)] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(6)(v) in Tamil Nadu Money-Lenders Act, 1957

(v)an advance made bona fide by any person carrying on any business, not having for its primary object the lending of money, if such loan is advanced in the regular course of such business;