8. Suit for recovery of loan maintainable only by registered moneylenders.
- No Court shall entertain a suit filed by a money lender for recovery of loan advanced by him after the commencement of this Act, unless such money-lender was registered as such under this Act or the [Bihar Money-Lenders Act, 1938 (Bihar Act III of 1938)] [This Act has been repealed and re-enacted by the Bihar Money-Lenders Act, 1974 (Bihar Act 22 of 1975). Any reference to the former Act should be construed to refer to the latter Act.] at the time when the loan was advanced.
