11H. Suit not to proceed without registration certificate, etc.
- No suit for the recovery of a loan advanced by a moneylender shall proceed in a Civil Court until the Court is satisfied that he holds a valid registration certificate or that he is not required to have a registration certificate by reason of the fact that he does not carry on the business of money-lending [in any area of Madhya Pradesh] [Substituted by M.P. Act No. 13 of 2001 (w.e.f. 20-4-2001), for the words 'in any of the districts of Madhya Pradesh'.] :Provided that this section shall not apply to a suit instituted before the 1st October, 1940.
