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[Cites 0, Cited by 0] [Section 2(13)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(13)(l) in Maharashtra Money-Lending (Regulation) Act, 2014

(l)an advance made bonafide by any person carrying on any business, not having for its primary object the lending of money, if such advance is made in the regular course of his business ;