Section 45A(2) in The Bengal Money-Lenders Act, 1940
(2)the Usurious Loans Act, 1918, in so far as it applies to West Bengal, except in cases relating to matters enumerated in sub-clauses (d), (e), (f), (h) and (i) of clause (12) of section 2.THE SCHEDULE[Sections 14 (1) (b) and 15.]Any offence punishable under any of the following sections of the Indian Penal Code, namely, sections 379 to 382, 384 to 389, 392 to 404, 406 to 409, 411 to 414, 417 to 424, 449, 450, 451 (with intent to commit theft), 454 (with intent to commit theft), 455, 457 (with intent to commit theft), 458 to 462, 465, 477 and 477A or under section 52 of the Indian Post Office Act, 1898.
