Section 13(2) in Maharashtra Money-Lending (Regulation) Act, 2014
(2)Nothing in this section shall affect the powers of a Court of Wards, or an Official Assignee, a receiver, an administrator or a Court under the provisions of the Presidency Towns Insolvency Act, 1909(3 of 1909), or the Provincial Insolvency Act, 1920(5 of 1920) or any other law in force corresponding to that Act, or of a liquidator under the Companies Act, 1956(1 of 1956), or the Companies Act, 2013(18 of 2013), as the case may be, to realise the property of a moneylender.
