Section 21(b) in The Bombay Money-Lenders Act, 1946
(b)if the Court finds, that the provisions of section 18 or section 19 have not been complied with by the money-lender, it may, if the Plaintiff's claim is established, in whole or in part, disallow the whole or any portion of the interest found due, as may seem reasonable to it in the circumstances of the case and may disallow costs.
