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

State of Gujarat - Subsection

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

(c)a loan advanced by Government or by any local authority authorised by Government;
(cc)[ a loan advanced to a Government servant from a fund, established for the welfare or assistance of Government servants, and which is sanctioned by the State Government;] [Clause (cc) was inserted by Bombay 50 of 1959, section 4 (c) (iv).]