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

State of Himachal Pradesh - Subsection

Section 2(8)(e) in The Himachal Pradesh, Registration of Money-Lenders' Act, 1976

(e)a loan advanced by a bank, a co-operative society or a company, whose accounts are subject to audit by a certified auditor under the Companies Act, 1956, (1 of 1956) or under any other law for the time being in force;