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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 31(2) in Arunachal Pradesh Money Lending (Regulation) Act, 2018

(2)No money-lender shall receive from a debtor or intending debtor any sum by way of compound interest on a loan advanced or intended to be advanced or any sum by way of interest at a rate higher than the rate fixed under sub-section (1).