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[Cites 0, Cited by 0] [Section 166(4)] [Section 166] [Entire Act]

State of Madhya Pradesh - Subsection

Section 166(4)(b) in The M.P. Krishi Upaj Mandi (Mandi Nidhi Lekha Tatha Rajya Vipnan Sewa Kl Gathan Kl Riti Tatha Anya Vishaya) Niyam, 1980

(b)Interest shall ordinarily be recovered in one instalment in the month after complete repayment of the principal, but if the period referred to in clause (a) exceeds twenty months, interest may, if the subscriber so desire, be recovered in two equal monthly instalments. The method of recovery shall be that provided in sub-rule (2), payment shall be rounded to the nearest whole rupees (fifty paise being rounded to the next higher rupee).