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State of Goa - Section

Section 29 in The Goa Money-Lenders Act, 2001

29. Power of Court to limit interest recoverable in certain cases.

- Notwithstanding anything contained in any agreement contract, instrument, usage, custom or any law for the time being in force, no Court shall in respect of any loan, whether advanced before or after the date on which this Act comes into force, decree on account of interest, a sum greater than principal of the loan due on the date of decree.