Section 5A(1) in The Orissa Money-lenders' Act, 1939
(1)Notwithstanding anything contained in Section 5, no person who is not a citizen of India shall, on and from the date of commencement of the Orissa Money Lenders (Amendment) Act (Orissa Act 18 of 1986) (hereinafter referred to as the said date), carry on the business of money-lending.
