Section 30(2) in The Punjab Relief of Indebtedness Act, 1934
(2)[ In any suit in respect of a debt as defined in section 7, advanced after the commencement of this Act, no Court shall pass or execute a decree or give effect to an award in respect of such debt for a larger sum than twice the amount of the sum found by the Court to have been actually advanced less any amount already received by a creditor.] [Substituted for the old sub-section (2) by Punjab Act 12 of 1940, section 14(b).]
