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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(12) in The Bombay Money Lenders Act, 1946

(12)"principal" means in relation to a loan the amount actually advanced to the debtor;[and where under the terms of contract, compound interest is charged, includes the amount of interest included in the amount actually advanced for the purposes of charging interest.] [These words were inserted by Gujarat 44 of 1963, section 2.]