Section 25(2) in The Bombay Money-Lenders Act, 1946
(2)Notwithstanding anything contained in any law for the time being in force, no agreement between a money-lender and a debtor for payment of interest at rates exceeding the maximum rates fixed by the [State] [The word 'bank' was deleted by Bombay 13 of 1951, Section 10.] Government under sub-section (1) [and no agreement in contravention of the provisions of sub-section (1A) shall be valid.] [This portion was substituted for the portion beginning with 'shall be valid' and ending with 'exceeding the said rates' by Maharashtra 76 of 1975, Section 13(b).]
