Section 30(2) in The Bengal Money-Lenders Act, 1940
(2)[no borrower other than a borrower of commercial loan] [Words substituted for the words 'no borrower' by W.B. Act 4 of 1981, w.e.f. 2.2.1981.] shall after the commencement of this Act, be deemed to have been liable to pay before the date of such commencement in respect of interest paid before such date or included in a decree passed before such date, interest at rates per annum exceeding those specified in sub-clause (c) of clause (1);
