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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Uttar Pradesh - Subsection

Section 9(2) in The U.P. Debt Redemption Act, 1940

(2)The amount due by the debtor shall not exceed the amount that would have been due if the rate of interest had been, in the case of a secured loan, four and a half per cent per annum simple interest, and in the case of an unsecured loan six per cent per annum simple interest.