Section 2(10) in The Rajasthan Money-Lenders Act, 1963
(10)'money-lender' means-(i)an individual or(ii)an undivided Hindu family, or(iii)[ a company (not being a banking company as defined in section 5 of the Banking Regulation Act, 1949), body or institution other than such of them as may, by notification in the Official Gazette, be exempted from the provisions of this Act by the State Government on being satisfied that it is necessary or expedient so to do in public interest, or] [Substituted, by Rajasthan Act No. 6 of 1986. &](iv)an un-incorporated body of individuals,who or which,-(a)carries on the business of money-lending in the State; or(b)[ supplies, as a trader or dealer, goods other than agricultural goods on credit on condition of payment of interest by the buyer at a rate higher than that prescribed in section 29 in case the payment of sale price is not made within the stipulated period; or] [Inserted by Rajasthan Act No. 6 of 1993, w.e.f. 9-12-1993.](c)[] [Renumbered by Rajasthan Act No. 6 of 1993, w.e.f. 9-12-1993.] has his or its principal place of such business in the State;
