Section 2(v) in The M.P. Anusuchit Jan Jati Sahukar Viniyam, 1972
(v)"Interest" includes any amount, by whatever name called, paid or payable to a lender in consideration of or otherwise in respect of a loan in excess of the Principal, but does not include any sum lawfully charged by a lender in accordance with the provisions of these Regulations or any other law for the time being in force for or on account of Legitimate costs, charges or expenses.
