Section 22(2) in The M.P. State Aid to Industries Rules, 1959
(2)If the amount due for any instalment is paid before the date fixed for the payment thereof, such payment shall not entitle the borrower to any concession and it shall be treated for all purposes as having been made on the said date :[Provided that in cases where instalments are paid in advance of due dates by the loanee, interest will be charged only for such period and in respect of such amount of the loan as remains outstanding against the loanee.] [Inserted by Notification No. 14700-3583-XI-A, dated 4-10-1963.]
