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

State of Himachal Pradesh - Subsection

Section 2(9)(a) in The Himachal Pradesh, Registration of Money-Lenders' Act, 1976

(a)a person who is the legal representative or is by inheritance the successor-in-interest of the estate of a deceased money-lender together with all his rights and liabilities if such person -
(i)winds up the estate of such money-lender:
(ii)realises outstanding loans;
(iii)does not renew any existing loan, or advance any fresh loan;