Section 3(2)(a) in The Usurious Loans Act, 1918

[Cites 0, Cited by 12] [Section 3(2)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2)(a) in The Usurious Loans Act, 1918

(a)In this section "excessive" means in excess of that which the Court deems to be reasonable having regard to the risk incurred as it appeared, or must be taken to have appeared, to the creditor at the date of the loan.

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Union of India - Subsection

Section 3(2)(a) in The Usurious Loans Act, 1918