Section 31(4) in Arunachal Pradesh Money Lending (Regulation) Act, 2018
(4)Notwithstanding anything contained in any other law for the time being in force! no agreement between a money-lender and a debtor for payment of interest at rates exceeding the maximum rates fixed by the State Government under sub-section (1) and no agreement in contravention of the provisions of sub-sections (2) and (3) shall be valid.
