Section 25(3) in The Bombay Money Lenders Act, 1946
(3)[ [If any money-lender or a person advancing a loan specified in sub-clause (g) of clause (9) of section 2 makes an oral or written demand or charges or receives] [Sub-section (3) was added by Bombay 57 of 1949, section 4.] from a debtor interest at rate exceeding the maximum rate fixed by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government under sub-section (1) he shall, for the purposes of section 34, be deemed to have contravened the provisions of this Act.]
