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

State of Uttarakhand - Subsection

Section 2(d) in Uttarakhand Protection of Interests of Depositors (In Financial Establishments) Act, 2005

(d)advanced against order for goods or services;
(vi)any amount received from an individual or a firm or an association of is for the time being in force in the State; and
(vii)any amount received by way of subscriptions in respect of a Chit.