9. Power of Court to limit interest recoverable in certain cases.
- Notwithstanding anything contained in any other enactment for the lime being in force, no Court [original or appellate] [Inserted by C.P. and Berar Act No 24 of 1937.] shall decree, in respect of any loan made before this Act comes into force, on account of arrears of interest, a sum greater than the principal of such loan [x x x] [Omitted by C.P. and Berar Act No. 18 of 1939.],
