21. Contracts not to be void on account of offences.
- [Subject to the provisions of sub-section (3) of section 10-A] [Substituted for the words 'Where a money-lender' by section 14 of the Tamil Nadu Moneylenders (Amendment) Act, 1979 (Tamil Nadu Act 41 of 1979).], where a money-lender, is guilty of an offence punishable under this Act, any contract made by him in relation to his business of money-lending shall not be void by reason only of that offence nor shall he, by reason only of that offence, lose his right to the loan and the interest and other charges, if any, payable in respect thereof.
