Orissa Money-Lenders Act, 1939


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Section
 Section Title
  INTRODUCTION
  title CHAPTER I : PRELIMINARY View Judgements
  1 Short title, extent and commencement View Judgements
  2 Definitions View Judgements
  3 Power of State Government to exempt any money-lender or class of money-lenders or any class of loans from all or any of the provisions of this Act View Judgements
  title CHAPTER II : REGISTRATION OF MONEY-LENDBRS AND ACCOUNTS TO BE KEPT BY MONEY-LENDERS View Judgements
  4 Section 4 View Judgements
  4A Section 4A View Judgements
  5 Section 5 View Judgements
  6 Duration and Renewal of Registration certificate View Judgements
  7 Registered money-lenders to maintain accounts and give receipts View Judgements
  title CHAPTER II-A : GENERAL PROVISIONS View Judgements
  7A Maximum rate of Interest View Judgements
  7B Inspection View Judgements
  7C Maximum amount recoverable on loans View Judgements
  7D Discharge of loan on payment of double the amount of the Principal View Judgements
  title CHAPTER-III : PROVISIONS RELATING TO SUITS IN RESPECT OF LOANS AND EXECUTION OF DECREES View Judgements
  8 Suit for recovery of loan maintainable by registered money-lenders only View Judgements
  9 Maximum rates at which interest may be decreed View Judgements
  10 Maximum amount of interest which may be decreed and appropriation exceeds interest towards loans View Judgements
  11 Powers to reopen certain transactions and appropriate excess interest towards loan View Judgements
  12 Decree may order payment of amount due on mortgage by instalments View Judgements
  13 Power to direct payment for amount decreed in respect of a loan or on mortgage by instalments View Judgements
  14 Court to estimate the value of judgement debtors property View Judgements
  15 Only sufficient portion of judgement debtor's property to be sold [1] View Judgements
  16 Sections 10 to 15 to apply to certain pending suits ,appeals and execution proceedings View Judgements
  17 Discharge of possessory mortgage View Judgements
  title CHAPTER IV : PENALTIES AND PROCEDURE View Judgements
  18 Power of Collector to cancel Registration Certificate View Judgements
  18A Power of the Sub-divisional Officer and the Tahasildar to cancel registration certificate View Judgements
  18B Power of the Government to require money-lenders to produce records View Judgements
  18C Voluntary cancellation of registration View Judgements
  19 Penalties View Judgements
  20 Penalty for taking premium View Judgements
  20A Abatement to be an offence View Judgements
  20B Offences to be tried by an Executive Magistrates summarily View Judgements
  20C Cognizance of offences View Judgements
  title CHAPTER V : MISCELLANEOUS View Judgements
  21 Powers of Court under the usurious Loans Act, 1941 not affected by this Act View Judgements
  22 Contract for payment outside the State void View Judgements
  23 Power to deposit in Court money due on loan View Judgements
  24 Court's receipt to operate as acquittanc View Judgements
  25 Restriction on re-payment void View Judgements
  26 Power to make rules View Judgements
  27 Repeal of enactments View Judgements



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