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[Cites 0, Cited by 0] [Section 2(8)] [Section 2] [Entire Act]

State of Telangana - Subsection

Section 2(8)(g) in Telangana Pawn Brokers Act, 2002

(g)an advance made to its members by any Nidhi or Permanent Fund registered under Chit Fund scheme or Chit.