Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 6] [Entire Act] Bengal Presidency - Section Section 6 in Bengal Money-Lenders Act, 1933 6. Bar recovery of interest exceeding the principal.- No Court shall in respect of any loan made after the commencement of this Act, degree on account of arrears of interest a sum greater than the principal of the loan.
