Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 17] [Entire Act]

State of Gujarat - Section

Section 41 in Gujarat Money-Lenders Act, 2011

41. Penalty for salami, batta, dharmada, etc.

- If any Money-Lender or a person takes from a debtor at the time of advancing a loan or deduct out of the principal of such loan any salami, batta, dharmada or other extraction of similar nature by whatever name called, he shall be punishable with fine which may extend to twenty thousand rupees.