(1)The Board may apply any sum not being less than ten thousand rupees which can be so applied without prejudicing the security of the other debenture-holders of the Board, in repaying to the Government any sum which may remain due to them in respect of the principal of any loan before the time fixed for the repayment of the same.(2)On any such repayment being made the portion of any subsequent instalment which represents interest shall be reduced to such an amount as represents interest on the outstanding principal.
