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[Cites 0, Cited by 0] [Section 2(5)] [Section 2] [Entire Act]

State of Punjab - Subsection

Section 2(5)(iii) in The Punjab Debtors' Protection Act, 1936

(iii)a loan advanced by the [State] Government; or by any local body authorised by the [State] [Substituted for the words 'Provincial' by the Adaptation of Laws Order, 1950.] Government.