Section 8(7) in The M.P. Anusuchit Jan Jati Sahukar Viniyam, 1972
(7)No money-lender shall get the loan advanced by him to a debtor renewed at any time during the currency of the loan by including in the amount originally advanced the interest accruing thereon or otherwise so as to defeat the provisions of these Regulations or any other law for the time being in force.
