Section 20(2) in The M.P. Adjustment and Liquidation of Industrial Workers' Debt Act, 1936
(2)In determining the amount of debts due, the Court may exercise the powers conferred upon it by Section 3 of the Usurious Loans Act, 1918 (X of 1918) :Provided that no Court shall allow on account of arrear of interest, exclusive of such interest as has already been paid, a sum greater than the principal of the debt.
