Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Entire Act] State of Odisha - Section Section 7C in The Orissa Money-lenders' Act, 1939 7C. Maximum amount recoverable on loans - No money-lender shall recover towards the interest in respect of any loan advanced by him, an amount in excess of the amount of the principal.
