7D. [ Suit not to proceed without registration certificate, etc. [Inserted by Assam Act No. 18 of 1969, dated 27.8.1969.]
- No suit for the recovery of a loan advanced by a money-lender shall proceed in a civil court until the court is satisfied that he holds a valid registration certificate or that he is not required to have a registration certificate by reason of the fact that he does not carry on the business of money-lending.]
