Section 9 in The Punjab Registration of Money Lenders Act, 1938
9. Saving.
- Nothing in this Act shall apply to suits or applications for execution pending-(a)at the time of the commencement of this Act; or(b)on the date of the cancellation of the licence of the money-lender, if before his current licence is granted or renewed, a Court has not given any such finding as would render him liable to have his licence cancelled under the provisions of Section 6 of this Act.
