Section 36(5) in The Bengal Money-Lenders Act, 1940
(5)Nothing in this section shall affect the rights of any assignee or holder for value if the Court is satisfied that the assignment to him was bona fide, [and, in the case of an assignment after the commencement of this Act also that he had not received] [Words Substituted for the words 'and that he had not received' by W.B. Act 21 of 1965.] the notice referred to in clause (a) of subsection (1) of section 28.
