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[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

State of West Bengal - Subsection

Section 26(1)(iii) in The West Bengal Mining Settlements (Health And Welfare) Act, 1964

(iii)the payment of any sums which the Board may be liable to pay as interest on loans, and to the re-payment of the principal of such loans;