Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Odisha - Section Section 7A in The Orissa Money-lenders' Act, 1939 7A. Maximum rate of interest. - No money-lender shall, charge interest on any loan advanced by him at a rate exceeding-(a)nine per cent per annum simple interest, where the loan is secured; and(b)twelve per cent per annum simple interest, where the loan is not secured.
