Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Gujarat - Subsection Section 2(ii) in The Gujarat Protection of Interest of Depositors (in Financial Establishments) Act, 2003 (ii)Any credit given by a seller to a buyer on the sale of any property whether movable or immovable shall not deemed to be a deposit;
