Section 9 in The Chhattisgarh Moneylenders Act, 1934
9. Power of Court to limit interest recoverable in certain cases.
- Notwithstanding anything contained in any other enactment for the lime being in force, no Court original or appellate shall decree, in respect of any loan made before this Act comes into force, on account of arrears of interest, a sum greater than the principal of such loan [x x x]
