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

State of Punjab - Subsection

Section 2(5) in The Punjab Regulation of Accounts Act, 1930

(5)"Creditor" means a person who in the regular course of business advances a loan as defined in this Act and shall include subject to the provisions of section 3 of the legal representatives and the successor-in- interest whether by inheritance, assignment or otherwise of the person who advanced the loan.