Section 10(1) in The Orissa Money-lenders' Act, 1939
(1)Notwithstanding anything to the contrary contained in any other law or in anything having the force of law or in any contract, no Court shall in any suit whether bought by a money-lender or by any other person in respect of a loan advance, before or after the commencement of this Act, pass a decree for an amount of interest for the period preceding the institution of the suit which, together with any amount already realised as interest through Court or otherwise is greater than the amount of the loan originally advanced.
