Section 2(f) in The Karnataka Agricultural Credit Operations and Miscellaneous Provisions Act, 1974
(f)"financial assistance'' for the purpose of this Act means, assistance granted [whether before or after the commencement of this Act] [Substituted by Act 26 of 1984 w.e.f. 28.04.1984.] by way of [loan, advance, guarantee] [Substituted by Act 34 of 1978 w.e.f. 29.12.1978.] or otherwise for agricultural purposes.
