Section 2(10) in The Bombay Money Lenders Act, 1946
(10)"money-lender" means-(i)an individual, or(ii)an undivided Hindu family; or[* * *] [Paragraph (iii) was deleted by Bombay 13 of 1951, section 2 (3).](iiia)[ a company, or] [This paragraph was inserted by Bombay 58 of 1948, section 2 (ii).](iv)an unincorporated body of individuals, who or which -(a)carries on the business of money-lending in the [State] [This word was substituted for the word 'Province' by the Adaptation of Laws Order, 1950.]; or(b)has his or its principal place of such business in the [State] [This word was substituted for the word 'Province' by the Adaptation of Laws Order, 1950.];
