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[Cites 0, Cited by 0] [Section 2(9)] [Section 2] [Entire Act]

Bombay Presidency - Subsection

Section 2(9)(f) in The Bombay Money-Lenders Act, 1946

(f)an advance, [of any sum exceeding rupees three thousand] [These words were inserted by Maharashtra 20 of 1977, Section 2(a).] made on the basis of a negotiable instrument as defined in the Negotiable Instruments Act, 1881, 'other than a promissory note;