22. Provisions of certain sections not to apply to loans made by [* * [company] [These words were substituted for the word 'bank' by Bombay 58 of 1948, section 8.] or unincorporated body exempted by Government.
- Nothing in sections 18 to 21 shall apply to loans advanced by any, [[* * company] [These words were substituted for the word 'bank' by Bombay 58 of 1948, section 3 (ii) (b).] or unincorporated body which the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may by notification in the Official Gazette exempt from the operation of those sections.
