Section 10(5) in The Bombay Money Lenders Act, 1946
(5)Nothing in this section shall affect-(a)suits in respect of loans advanced by a money-lender before the date on which this Act comes into force;(b)[ the powers of a Court of Wards, or an Official Assignee, a receiver, an administrator or a Court under the provisions of the Presidency Towns Insolvency Act, 1909 (III of 1909), or the Provincial Insolvency Act, 1920 (V of 1920) or any other law in force corresponding to that Act, or of a liquidator under the Companies Act, 1956 (I of 1956), to realise the property of a money-lender.] [Clause (b) was substituted for the original by Bombay of 50 of 1959, section 4 (i).]
