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[Cites 0, Cited by 1] [Section 2(13)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(13)(j) in Maharashtra Money-Lending (Regulation) Act, 2014

(j)an advance of any sum exceeding rupees [three lakhs] [These words were substituted for the words 'three thousand' by Mah. 23 of 2014, section 2 (a).] made on the basis of a negotiable instrument as defined in the Negotiable Instruments Act, 1881 (26 of 1881), other than a promissory note ;