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

State of Jharkhand - Subsection

Section 2(c) in Jharkhand Private Money Lending (Prohibition) Act, 2016

(c)"Loan" means a loan on interest advanced by a money lender whether in cash or in kind and shall include mandeorha, sawaiya, rehan, Bandhaki, pauni, sudbharna, kishti and any transaction which, in substance, is a loan but shall not include -