Section 42(2) in The Rajasthan Money-Lenders Act, 1963
(2)[ Notwithstanding anything contained in any law for the time being in force, a contravention of the provisions of section 5 shall be a cognizable offence.] [4 Inserted by Rajasthan Act No 6 of 1993, w.e.f. 9-12-1993.]
