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[Cites 0, Cited by 1] [Section 2(17)] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(17)(b) in The Bombay Money Lenders Act, 1946

(b)for the enforcement of any security taken or any agreement, made after the date on which this Act comes into force in respect of any loan made either before or after the said date; or