Section 2(5) in The Kerala Money-Lenders Act, 1958
(5)"loan" means an advance whether of money or in kind at interest, and includes any transaction which the Court finds in substance to Amount to such an advance but does not include?(i)a deposit of money or other property in a Government Post Office Savings Bank or in a bank, or in a company as defined in the Companies Act, 1956 (Central Act I of 1956), or with a co-operative society;(ii)an advance made to any loan floated by the Government of India or the Government of any State;(iii)an advance made by a bank or a Co-operative society or an advance made from a provident fund to which the Provident Funds Act, 1925 (Central Act XIX of 1925) applies;(iv)an advance made by the Government or by any person authorized by the Government to make advances in their behalf, or by any local authority;(v)an advance made by any authority specified by the Government by notification in the Gazette;(vi)an advance made by a trader bona fide carrying on any business, other than money lending, if such loan is advanced in the regular course of such business;(vii)[ *****************************](viii)an advance made to its members by any Nidhi or Permanent Fund. ["established by or under an Act of Parliament or the Legislature of a State and sponsored by the Central Government or the State Government or their agency, or by any nationalised Bank"](ix)an advance made under any chit fund scheme or kuri or chitty;
