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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Odisha - Subsection

Section 11(1)(i) in The Orissa Money-lenders' Act, 1939

(i)re-open the transaction, take an account between the parties and relieve the debtor of all liability in respect of any interest in excess of nine per centum simple per annum in the case of a secured loon other than a loan of grain and twelve per centum simple per annum in the case of an unsecured loan other than a loan of grain and twenty-five per centum simple per annum in the case of a loan of grain;