Section 14(5) in The M.P. Anusuchit Jati Tatha Anusuchit Jan Jati (Rinisahayata) Adhiniyam, 1967
(5)Notwithstanding anything contained in any law for the time being in force, no Debt Relief Court shall, in respect of any debt to which this Act applies, award on account of arrears of interest a sum greater than the principal of the loan as determined under sub-section (1).
