Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Haryana - Subsection

Section 6(i) in The Haryana Requisitioning and Acquisition of Movable Property Act, 1975

(i)interest on the cost at which the owner had purchased the property calculated in a manner and at a rate, not being below three per cent or above six per cent, per annum, that may be prescribed :