Section 2(e) in Arunachal Pradesh Protection of Interests of Depositors (In Financial Establishments) Act, 2017
(e)any amount received in the ordinary course of business by way of(i)security deposit(ii)dealership deposit(iii)earnest money(iv)advance against order for goods or services(v)any amount receive from an individual or a firm or an association of individuals registered under any enactment relating to money lending which is for the time being in force in the State of Arunachal Pradesh;
