Section 10(1) in The Bombay Money Lenders Act, 1946
(1)After the expiry of six months from the date on which this Act comes into force, no Court shall pass a decree in favour of a money-lender in any suit filed by a money-lender to which this Act applies unless the Court is satisfied that at the time which the loan or any part thereof to which the suit relates was advanced, the money-lender held a valid licence.
