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

State of Haryana - Subsection

Section 2(9)(b) in The Punjab Registration of Money-lender's Act, 1938

(b)a bona fide assignment by a money-lender of a single loan to any one other than the wife or husband of such assignor, as the case may be, or any person, who is descended from a common grand-father of the assignor.