Section 25(2) in The Bombay Money Lenders Act, 1946
(2)Notwithstanding anything contained in any law for the time being in force, no agreement between a money-lender and a debtor for payment of interest at rates exceeding the maximum rates fixed by title [State] [Sub-section (3) was added by Bombay 57 of 1949, section 4.] Government under sub-section (1) shall be valid and no Court shall in any suit to which this Act applies award interest exceeding the said rates.
