Section 13 in Arunachal Pradesh Money Lending (Regulation) Act, 2018
13. Suits by money-lenders not holding licence.
(1)No court shall pass a decree in favour of a money-lender in any suit unless the court is satisfied that at the time when the loan or any part thereof, to which the suit relates was lent, the money-lender held a valid licence, and if the court is satisfied that the money-lender did not hold a valid licence, it shall dismiss the suit.(2)Nothing in this section shall affect the powers of a liquidator under the Companies Act, 1956 (1 of 1956) or the Companies Act, 2013 (18 of 2013) to realise the property of a money-lender.
