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

Bombay Presidency - Subsection

Section 2(9)(f2) in The Bombay Money-Lenders Act, 1946

(f2)an advance made bona fide by any person carrying on any business, not having for its primary object the lending of money if such advance is made in the regular course of his business;]