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

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Union of India - Subsection

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

(d)In considering whether a transaction was substantially unfair, the Court shall take into account all circumstances materially affecting the relations of the parties at the time of the loan or tending to show that the transaction was unfair, including the necessities or supposed necessities of the debtor at the time of the 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)(d) in The Usurious Loans Act, 1918