Section 29 in Arunachal Pradesh Money Lending (Regulation) Act, 2018
29. Power of Court to limit interest recoverable in certain cases.
- Notwithstanding anything contained in any agreement or any law for the time being in force, no Court shall, in respect of any loan whether advanced before or after the date on which this Act comes into force, decree, on account of interest, a sum greater than the principal of the loan due on the date of the decree.
