Section 6(1) in Tamil Nadu Debtors' Protection Act, 1934
(1)In any suit or proceeding relating to a loan, if the Court finds that a creditor has not maintained an account as required by clause (a) of sub-section (1) of section 3, [or by sub-section (1) of section 4] [Under section 23(2)(iv) of the Tamil Nadu Pawnbrokers Act, 1943 (Tamil Nadu XXIII of 1943), in any area to which the provisions of that Act have been applied by a notification the provision of this Act shall after the expiry of three months from the date of such application and so long as such notification remains in force have effect subject to the modification that in section 5 after the word and figure 'section 3' the word 'and' shall be inserted and the words, bracket and figures 'and in the copy of the entries to be delivered in sub-section (2) of section 4' shall be omitted] he shall not be allowed his costs.
