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[Cites 0, Cited by 2] [Section 2(8)] [Section 2] [Entire Act]

NCT Delhi - Subsection

Section 2(8)(vii) in The Punjab Registration of Money Lenders Act, 1938

(vii)an advance made on the basis of a negotiable instrument as defined in the Negotiable Instruments Act, 1881 other than a promissory note.