- Notwithstanding anything to the contrary contained in any other law or in anything having the force of law, any contract entered into between a money-lender and his debtor in respect of a loan advanced after the commencement of the Act providing for the payment of the amount due on such loan at any place outside the State of Orissa shall, to that extent, be void, but this section shall not apply to contracts in respect of goods supplied on khata or on credit.
