Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of West Bengal - Subsection Section 2(f) in The West Bengal Rural Indebtedness Relief Act, 1975 (f)"loan" means an advance, whether of money or in kind, made or condition of repayment with interest and includes any transaction which is in substance a loan;
