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[Cites 0, Cited by 3] [Section 2(3)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(3)(b) in The Usurious Loans Act, 1918

(b)for the enforcement of any security taken or any agreement, whether by way of settlement of account or otherwise, made, after the commencement of this Act, in respect of any loan made either before or after the commencement of this Act; [or [Inserted by Act 28 of 1926, section 2.]