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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(vii) in The M.P. Anusuchit Jan Jati Sahukar Viniyam, 1972

(vii)"Loan" means an advance of money or articles, goods or materials for interest, and includes any transaction which the Court finds in substance to amount to such an advance, but does not include-