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[Cites 0, Cited by 0] [Section 99] [Entire Act]

State of West Bengal - Subsection

Section 99(2) in The Calcutta Improvement Act, 1911

(2)The rate of interest on the basis of which the sum referred to in sub-section (1) shall be calculated shall be such as may be prescribed by the [State Government] [Substituted by the Adaptation of Laws Order, 1950.].