Section 20(2) in The Punjab Relief of Indebtedness Act, 1934
(2)Power of Court to disallow cost or interest. - Where any creditor sues [or takes out execution proceedings] [Inserted by Punjab Act 12 of 1940, section 8(b)(i).] in a civil court for the recovery of a debt in respect of which a certificate has been granted under sub-section (1), the court notwithstanding the provisions of any law for the time being in force, shall not allow the plaintiff any costs in such suit [or proceedings] [Inserted by Punjab Act 12 of 1940, section 8(b)(ii).], or any interest on the debt after the date of certification under sub-section (1) [* * * * *] [The words 'in excess of simple interest at six per centum per annum on the amount due on the date of such certificate' omitted by Punjab Act 12 of 1940, section 8(b)(iii).]
