Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Goa - Subsection Section 2(l) in The Goa Money-Lenders Act, 2001 (l)"money-lender" means,-(i)an individual; or(ii)an undivided Hindu Family; or(iii)a company; or(iv)an unincorporated body of individuals, who or which-
