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[Cites 0, Cited by 0] [Section 27(1)] [Section 27] [Entire Act]

State of Gujarat - Subsection

Section 27(1)(b) in Gujarat Money-Lenders Act, 2011

(b)if the Court finds that the provisions of section 21 or section 22 have not been complied with by the Money-Lender, it may, if the plaintiffs claim is established, in whole or in part, disallow' the whole or any portion of the interest found due, as may seem reasonable to it in the circumstances of the case and may disallow cost to the Money-Lender.