22. Provisions of certain sections not to apply to loans made by [*] [The word 'bank' was deleted by Bombay 13 of 1951, Section 10.] [company] [The word was inserted by Bombay 58 of 1948, Section 8.] or unincorporated body exempted by Government.
- Nothing in sections 18 to 21 shall apply to loans advanced by any, [*] [These words were substituted for the word 'bank' by Bombay 58 of 1948, Section 8.] [company] [The word 'bank' was deleted by Bombay 13 of 1951, Section 10.] or unincorporated body which the [State] [The word was substituted for the word 'Provincial' by Adaptation of Laws Order, 1950.] Government may by notification in the Official Gazette exempt from the operation of those sections.
