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

State of Punjab - Subsection

Section 2(7) in The Punjab Debtors' Protection Act, 1936

(7)"Money-lender" means a person who, in the regular course of business, advance a loan as defined in this Act and shall include the legal representatives and the successors in interest, whether by inheritance, assignment or otherwise, of the person who advanced the loan.