Section 12 in The Jammu and Kashmir Money Lenders and Accredited Loan Providers Act, 2010
12. Suits and applications by unregistered money lenders barred.
- Notwithstanding anything contained in any other enactment for the time being in force -(i)a suit by a money lender for the recovery of a loan ; or(ii)an application by a money lender for the execution of a decree relating to a loan ; or(iii)an application for resolution of dispute through a Lok Adalat or Panchayat,shall be dismissed, unless at the time when the loan was advanced, the money lender held an effective registration.
