Section 17 in The U.P. Regulation Of Money-Lending Act, 1976
17. General provisions relating to orders under Sections 16 and 22. -
(1)The Court making an order under Section 16 or sub-section (1) of Section 22 shall send a copy of its order to the Registrar by whom such certificate was issued, and the Registrar shall take necessary action accordingly.(2)Each of the provisions of sub-section (2) of Section 15, Section 16 and Section 22 are in addition to and not in derogation of any other of the said provisions.[18. Bar on certain suits by money-lenders. - No suit on the basis of any loan, agreement or security referred to in sub-section (1) of Section 15 shall be instituted by a money-lender, unless at the time of advancing such loan or making such agreement or taking such security -(a)such money-lender held a valid certificate of registration; or(b)such money-lender had applied for such certificate and the same had not been refused; or(c)the period specified in the proviso to sub-section (1) of Section 7 had not expired.]
