Section 30(1) in Punjab Relief of Indebtedness Act, 1934
(1)In any suit brought after the commencement of this Act in respect of a debt defined in Section 7, advanced before 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 in excess of the amount due to him under Clause (e) of sub-section (2) of Section 3, of the Usurious Loans Act, 1918.
