Section 2(10) in The Bombay Money-Lenders Act, 1946
(10)"money-lender" means-(i)an individual, or(ii)an undivided Hindu family; or[* * *] [Paragraph (iii) was deleted by Bombay 13 of 1951, Section 2(3).](iiia)[ a company, or] [This paragraph was inserted by Bombay 58 of 1948, Section 2(ii).](iv)an unincorporated body of individuals, who or which-(a)carries on the business of money-lending in the [State] [This word was substituted for the word 'Province' by the Adaptation of Laws Order, 1950.]; or(b)has his or its principal place of such [business in the State; and includes a pawn-broker but does not include- [This portion was substituted for the words 'business in the State' by Maharashtra 76 of 1975, Section 2(f).](i)Government,(ii)a local authority,(iii)a bank,(iv)the Agricultural Refinance Corporation constituted under the Agricultural Refinance Corporation Act, 1963; or(v)any other banking financial or any institution which the State Government may, by notification in the Official Gazette, specify in this behalf;]
