Section 15(1) in The U.P. Regulation Of Money-Lending Act, 1976
(1)The provisions of this section shall apply to every suit, whether heard ex parte or otherwise -(a)by a money-lender for the recovery of a loan advanced after the commencement of this Act;(b)by a money-lender for the enforcement of any security taken or any agreement, whether by way of settlement of account or otherwise, made after the commencement of this Act in respect of any loan advanced either before or after such commencement;(c)against a money-lender for the redemption of any security given to him after the commencement of this Act in respect of any loan advanced either before or after such commencement.
