Section 26(b) in The Rajasthan Money-Lenders Act, 1963
(b)[ if the court finds that the provisions of section 22 and section 23 have not been complied with by the money-lender in respect of the whole or any part of the claim, it shall dismiss- [Substituted by Rajasthan Act No. 13 of 1976.](i)the whole suit with costs where such contravention has been in respect of the entire claim in the suit; or(ii)so much of the claim with costs proportionate thereto in respect of which the said provisions have not been complied with by the money-lender.] -
