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[Cites 0, Cited by 0] [Section 2(9)] [Section 2] [Entire Act]

Bombay Presidency - Subsection

Section 2(9)(d1) in The Bombay Money-Lenders Act, 1946

(d1)[ an advance made to a subscriber to, or a depositor, in a Provident Fund from the amount standing to his credit in the fund in accordance with the rules of the fund; [Sub-clause (d1) and (d2) were inserted by Bombay 58 of 1948, Section 2(i).]