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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of West Bengal - Subsection

Section 78(7) in The Calcutta Improvement Act, 1911

(7)If any instalment of interest payable under an agreement executed in pursuance of clause (ii) of sub-section (4) be not paid on the date on which it is due, the sum fixed by the Board under sub-section (3) shall be payable on that date, in addition to the said instalment.