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

State of Assam - Subsection

Section 2(3) in Assam Money Lenders Act, 1934

(3)"Loan" means an advance (whether of money or in kind) at interest made by a money-lender and shall include any bond bearing interest executed in respect of past liabilities and any transaction which in substance in a loan ;Explanation. - A bond bearing interest executed in respect of goods taken on credit constitutes a loan. and