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[Cites 0, Cited by 1] [Section 2(7)] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(7)(f) in The Kerala Money-Lenders Act, 1958

(f)any institution established by or under an Act of Parliament or the Legislature of a State, which grants any loan or advance in pursuance of the provisions of that Act, or