Section 3(2)(c) in The Usurious Loans Act, 1918

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Union of India - Subsection

Section 3(2)(c) in The Usurious Loans Act, 1918

(c)In considering the question of risk, the Court shall take into account the presence or absence of security and the value thereof, the financial condition of the debtor and the result of any previous transactions of the debtor, by way of loan, so far as the same were known, or must be taken to have been known, to the creditor.

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Union of India - Subsection

Section 3(2)(c) in The Usurious Loans Act, 1918