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[Cites 0, Cited by 0] [Section 2(12)] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(12)(h) in The Bengal Money-Lenders Act, 1940

(h)a loan made to or by the Administrator-General and Official Trustee of [West Bengal] [Words substituted for the word 'Bengal' by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948.] or the Commissioner of Wakfs or the Official Assignee or the Official Receiver of the High Court in Calcutta;