- A debtor may repay the whole or any part of the principal or interest due under a loan to the money-lender at any time and in any manner and any agreement between a money-lender and a debtor to the contrary imposing restrictions on the freedom of repayment shall be illegal and voidExplanation - An agreement entered into by a debtor prohibiting either absolutely or conditionally, repayment of the principal or interest due under a loan until after the expiry of a certain period of time shall be void.
