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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(3) in The M.P. Anusuchit Jan Jati Sahukar Viniyam, 1972

(3)A money-lender shall not demand or take from the debtor any interest in excess of that payable under sub-section (1) or any charge in excess of that prescribed under sub-section (2).