Section 25(b) in The Himachal Pradesh Debt Reduction Act, 1976
(b)if the court finds that the provisions of clause (a) of sub-section (1) of section 24 have not been complied with by the creditor, it may, if the creditor's claim has been established in whole or in part, disallow the whole ora portion of the interest found due, as it may deem reasonable in the circumstances of the case, and shall disallow the cost;
