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[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

State of Gujarat - Subsection

Section 30(2)(b) in Gujarat Money-Lenders Act, 2011

(b)that the transaction was in fact in the nature of a mortgage, the court shall declare the transaction to be a sale or, as the case may be, a mortgage, if the court is satisfied that the circumstances connected with the transaction showed the transfer to be in the nature of a sale or a mortgage and thereupon the court shall proceed accordingly.