(10)"Money-Lender" means-(i)an individual, or(ii)a Hindu Undivided Family, or(iii)a company, or(iv)a pawn-broker, or(v)an unincorporated body of individuals, including a firm, who or which -(a)carries on the business of money-lending in the State, or(b)has his or its principal or subsidiary place of such business in the State;
