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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14(2) in The M.P. Anusuchit Jan Jati Sahukar Viniyam, 1972

(2)If the Court is of opinion that the amount of interest of principal has been recovered by the creditor in excess of those permissible under these Regulations, it may order to refund of excess amount of interest or principal as the case may be.