Section 40(6) in The Bengal Money-Lenders Act, 1940
(6)[ Notwithstanding anything contained in the Indian Evidence Act, 1872, evidence adduced by a borrower in a suit to which this Act applies or a suit brought by a borrower for relief under section 36 or in any criminal proceedings under section 41 or section 42, of any oral agreement or statement contradicting, varying, adding to or subtracting from the terms of any document creating or witnessing a loan shall be admitted.] [Sub-section (6) Inserted by W.B. Act 21 of 1965.]
