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[Cites 0, Cited by 0] [Section 12(4)] [Section 12] [Entire Act]

State of Bihar - Subsection

Section 12(4)(a) in The Bihar and Orissa Natural Calamities Loans Rules, 1934

(a)if it is paid within the financial year in which it falls due in addition to the interest due on the outstanding balance of the loan under clause (3), interest shall be realized on such instalment from the date on which it fell due up to the date on which it is paid at the rate fixed for the loan;