Section 3(2)(b) in The Usurious Loans Act, 1918

[Cites 0, Cited by 6] [Section 3(2)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2)(b) in The Usurious Loans Act, 1918

(b)In considering whether interest is excessive under this section, the Court shall take into account any amounts charged or paid, whether in money or in kind, for expenses, inquiries, fines, bonuses, premia, renewals or any other charges, and if compound interest is charged, the periods at which it is calculated, and the total advantage which may reasonably be taken to have been expected from the transaction.

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Union of India - Subsection

Section 3(2)(b) in The Usurious Loans Act, 1918