Section 2(9) in The Bombay Money Lenders Act, 1946
(9)"loan" means an advance at interest [* * *] [The words 'by way of credit' were deleted by Bombay 13 of 1951, section 2 (2) (a).] whether of money or in kind, but does not include-(a)a deposit of money or other property in a Government Post Office Bank or in any other bank or in a company or with a co-operative society;(b)a loan to, or by, or a deposit with any society or association registered under the Societies Registration Act, 1860 (XXI of I860), or any other enactment relating to a public, religious or charitable object; .(c)a loan advanced by Government or by any local authority authorised by Government;(cc)[ a loan advanced to a Government servant from a fund, established for the welfare or assistance of Government servants, and which is sanctioned by the State Government;] [Clause (cc) was inserted by Bombay 50 of 1959, section 4 (c) (iv).](d)a loan advanced by a co-operative society;(dl)[ an advance made to a subscriber to, or a depositor in, a Provident Fund from the amount standing to his credit in the fund in accordance with the rules of the fund; [These sub-clauses were inserted by Bombay 58 of 1948, section 2 (i).](d2)a loan to or by an insurance company as defined in the Insurance Act, 1938 (VI of 1938);](e)a loan to, or by [* * *] [The word 'Scheduled' was deleted by Bombay 13 of 1951, section 2 (2) (b).] bank;(f)an advance made on the basis of a negotiable instrument as defined in the Negotiable Instruments Act, 1881 (XXVI of 1881), other than a promissory note;(g)[ except for the purposes of sections 23 and 25,- [This sub-clause was substituted for the original by Bombay 13 of 1951, section 2 (2) (c).](i)a loan to a trader;(ii)a loan to a money-lender who holds a valid licence; or(iii)a loan, by a landlord to his tenant for financing of crops or seasonal finance, of not more than Rs.50 per acre of land held by the tenant;(iv)[ a loan advanced to an agricultural labourer by his employer;]Explanation. - The expression "tenant" shall have the meaning assigned to it in the Bombay Tenancy and Agricultural Lands Act, 1948 (Bombay LXVII of 1948) [or any other relevant tenancy law' in force relating to tenancy of agricultural lands] [These words were inserted by Bombay 50 of 1959, section 4 (c) (iv).], and the expressions "financing of crops" and "seasonal finance" shall have the meanings assigned to them in the Bombay Agricultural Debtors Relief Act, 1947 (Bombay XXVI of 1947));]
