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[Cites 0, Cited by 0] [Section 2(9)] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(9)(d) in The Bombay Money Lenders Act, 1946

(d)a loan advanced by a co-operative society;
(dl)[ an advance made to a subscriber to, or a depositor in, a Provident Fund from the amount standing to his credit in the fund in accordance with the rules of the fund; [These sub-clauses were inserted by Bombay 58 of 1948, section 2 (i).]