Section 18(4) in The Orissa Money-lenders' Act, 1939
(4)When the certificate of a registered money-lender has been cancelled under Sub-section (1) such money-lender shall not be entitled to make any application under Section 5 during the period in which such order of cancellation remains in force, but such cancellation shall not preclude the money-lender from instituting suits in respect of loans advanced by him before the date of the order of such cancellation.
