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[Cites 0, Cited by 2] [Section 33] [Entire Act]

State of Gujarat - Subsection

Section 33(2) in Gujarat Money-Lenders Act, 2011

(2)No agreement between a Money-Lender and a debtor for payment of interest at rates exceeding the maximum rates fixed by the State Government under sub-section (1) shall be valid and no Court shall in any suit to which this Act applies award interest exceeding the said rates.