Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Himachal Pradesh - Subsection

Section 2(v) in The Himachal Pradesh Debt Reduction Act, 1976

(v)"creditor" in Chapter V means person who, in the regular course of business, advances a loan as defined in this Act and includes the legal representatives and the successors in interest whether by inheritance, assignment or otherwise, of a creditor;