Section 12 in The M.P. Anusuchit Jan Jati Sahukar Viniyam, 1972
12. Procedure of a Court in suits regarding loans.
- Notwithstanding anything contained in any law for the time being in force, in any suit to which these Regulations apply-(a)A Court shall, before deciding the claim on merits, frame and decide the issue whether the money-lender has complied with the provisions of Sections 8,9 and 10.(b)If the Court finds that the provisions of Sections 8, 9 and 10 has not been complied with by the money-lender, it may, if the plaintiff's claim is established in whole or in part, disallow the whole or any portion of the interest found due as may seem reasonable to it in the circumstances of the case and may disallow costs.Explanation. - For purpose of this section, a money-lender who has given the receipt or furnished a statement of accounts or a pass-book in the prescribed form and manner, shall be held to have complied with the provisions of Sections 8, 9 or 10, as the case may be, in spite of any errors and omissions, if the Court finds that such errors and omissions are not material or not made fraudulently.
