Section 18B(10) in The Orissa Money-lenders' Act, 1939
(10)Subject to the provisions of Sub-section (8), the cancellation of the certificate of registration of a money-lender shall not affect his fight to realise the loans advanced by him in accordance with the provisions of this Act prior to such cancellation, but he shall not be entitled to the refund of any fee paid in respect of such certificate.
