Section 2(8) in The Jammu and Kashmir Money Lenders and Accredited Loan Providers Act, 2010
(8)"loan" means an advance whether or money or kind at interest, with or without security, and includes advance, discount, money paid for or on account of or on behalf of or at the request of any person, or the forbearance to require payment of money owing on any account whatsoever, and every agreement (whatever its terms or form may be) which is in substance or effect a loan of money, and also an agreement to secure the repayment of any such loan, but does not include -(a)a deposit of money or other property in a Government Post Office Bank or in a Government Savings Bank ;(b)a loan advanced by the Government or by any local authority authorised by the Government;(c)a deposit of money with or a loan advanced by a Co-operative Society;(d)a loan advanced by the National Bank for Agriculture and Rural Development established under the National Bank for Agriculture and Rural Development Act, 1981 (Central Act 61 of 1981);(e)a loan advanced by the Export-Import Bank of India established under the Export-Import Bank of India Act, 1981 (Central Act 28 of 1981);(f)a loan advanced by the Small Industries Development Bank of India established under the Small Industries Development Bank of India Act, 1989 (Central Act 30 of 1989);(g)a loan advanced by the National Housing Bank, constituted under the National Housing Bank Act, 1987 (Central Act 53 of 1987);(h)a loan advanced by State Financial Corporations established under the State Financial Corporation Act, 1951 (Central Act 63 of 1951); and(i)a loan advanced by any institution -
