(3)Nothing in this section,(a)shall apply in relation to(i)any debt or damages upon which interest is payable as of right, by virtue of any agreement; or(ii)any debt or damages upon which payment of interest is barred, by virtue of an express agreement;(b)shall affect(i)the compensation recoverable for the dishonour of a bill of exchange, promissory note or cheque, as defined in the Negotiable Instruments Act, 1881 (26 of 1881); or(ii)the provisions of Rule 2 of Order II of the First Schedule to the Code of Civil Procedure, 1908 (5 of 1908);(c)shall empower the Court to award interest upon interest.
