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 1] [Section 37] [Entire Act] State of Maharashtra - Subsection Section 37(1) in Maharashtra Money-Lending (Regulation) Act, 2014 (1)A debtor may at any time tender to a moneylender any sum of money due from him to the money-lender in respect of a loan by way of principal, interest or both.
