Section 3(1)(iii) in The Usurious Loans Act, 1918

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Union of India - Subsection

Section 3(1)(iii) in The Usurious Loans Act, 1918

(iii)set aside either wholly or in part or revise or alter any security given or agreement made in respect of any loan, and if the creditor has parted with the security, order him to indemnify the debtor in such manner and to such extent as it may deem just :

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Union of India - Subsection

Section 3(1)(iii) in The Usurious Loans Act, 1918