Section 15 in The Haryana Relief of Agricultural Indebtedness Act, 1976
15. Consequences of non-registration under Punjab Act 3 of 1938.
- In recording finding under Section 14, the debt settlement officer may, where a creditor is not registered in accordance with the provisions of the Punjab Registration of Money Lenders Act, 1938 (Punjab Act 3 of 1938), disallow the whole of his claim and declare the debt as fully discharged and where the creditor is found to have failed to comply with the provisions of the said Act with regard to maintenance and publication of accounts, disallow whole of the interest on the principal amount.
