Section 2(13)(m) in Maharashtra Money-Lending (Regulation) Act, 2014

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State of Maharashtra - Subsection

Section 2(13)(m) in Maharashtra Money-Lending (Regulation) Act, 2014

(m)except for the purposes of sections 29 and 31,-

(i)a loan, by a landlord to his tenant for financing of crops or seasonal finance, of not more than Rs. 1,000 per acre of land held by the tenant ;

(ii)a loan advanced to an agricultural labourer by his employer ;