Section 24(b) in The Karnataka Money-Lenders Act, 1961
(b)if the Court finds that the provisions of section 20 or section 21 have not been complied with by the money-lender, it may, if the plaintiff’s claim is established, in whole or in part, disallow the whole or any portion of the interest found due as may seem reasonable to it in the circumstances of the case and may disallow costs.
