Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 7] [Section 2] [Entire Act] NCT Delhi - Subsection Section 2(7) in The Punjab Registration of Money Lenders Act, 1938 (7)"Interest" includes the return to be made over and above what was actually lent, whether the same is charged of sought to be recovered specially by way of interest or otherwise.
