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[Cites 0, Cited by 0] [Section 34(1)] [Section 34] [Entire Act]

State of West Bengal - Subsection

Section 34(1)(b) in The Bengal Money-Lenders Act, 1940

(b)in suits in respect of loans advanced before the commencement of this Act other than those referred to in clause (a)-
(i)on the application of a defendant and after hearing the plaintiff, order at the time of the passing of the decree, or
(ii)on the application of a judgment-debtor against whom a decree in such suit has been passed whether before or after the commencement of this Act and after notice to the decree-holder, order at any time after the decree has been passed, that the amount of the decree shall, subject to such conditions as the Court may impose, be payable without interest in such number of annual instalments, on such dates and within such period not exceeding twenty years as the Court thinks fit having regard to the circumstances of the plaintiff and the defendant or the decree-holder and the judgment-debtor and the amount of the decree, and that, if default is made in making payment of any instalment, that instalment and not the whole of the decretal amount shall be recoverable;