Section 2(17) in The Bombay Money Lenders Act, 1946
(17)"suit to which this Act applies" means any suit or proceeding-(a)for the recovery of a loan made after the date on which this Act comes into force;(b)for the enforcement of any security taken or any agreement, made after the date on which this Act comes into force in respect of any loan made either before or after the said date; or(c)for the redemption of any security given after the date on which this Act comes into force in respect of any loan made either before or after the said date;
