Section 12(b) in The M.P. Anusuchit Jan Jati Sahukar Viniyam, 1972
(b)If the Court finds that the provisions of Sections 8, 9 and 10 has not been complied with by the money-lender, it may, if the plaintiff's 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 costs.
