Section 25(1) in The Bombay Money Lenders Act, 1946
(1)The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may from time to time by notification in the Official Gazette fix the maximum rates of interest for any local area or class of business of money-lending in respect of secured and unsecured loans:[* * * * * * *] [This proviso was deleted by Bombay 13 of 1951, section 11.]
