Section 17(2) in The U.P. Regulation Of Money-Lending Act, 1976
(2)Each of the provisions of sub-section (2) of Section 15, Section 16 and Section 22 are in addition to and not in derogation of any other of the said provisions.[18. Bar on certain suits by money-lenders. - No suit on the basis of any loan, agreement or security referred to in sub-section (1) of Section 15 shall be instituted by a money-lender, unless at the time of advancing such loan or making such agreement or taking such security -(a)such money-lender held a valid certificate of registration; or(b)such money-lender had applied for such certificate and the same had not been refused; or(c)the period specified in the proviso to sub-section (1) of Section 7 had not expired.]
