Section 13 in Maharashtra Money-Lending (Regulation) Act, 2014
13. Suits by moneylenders not holding licence.
(1)No court shall pass a decree in favour of a moneylender in any suit unless the court is satisfied that at the time when the loan or any part thereof, to which the suit relates was lent, the money-lender held a valid licence, and if the court is satisfied that the money-lender did not hold a valid licence, it shall dismiss the suit.(2)Nothing in this section shall affect the powers of a Court of Wards, or an Official Assignee, a receiver, an administrator or a Court under the provisions of the Presidency Towns Insolvency Act, 1909(3 of 1909), or the Provincial Insolvency Act, 1920(5 of 1920) or any other law in force corresponding to that Act, or of a liquidator under the Companies Act, 1956(1 of 1956), or the Companies Act, 2013(18 of 2013), as the case may be, to realise the property of a moneylender.
