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Union of India - Section

Section 3 in Usury Laws Repeal Act, 1855

3. Rate of interest upon a judgment or decree.

- Whenever a Court shall direct that a judgment or decree shall bear interest, or shall award interest upon a judgment or decree, it may order the interest to be calculated at the rate allowed in the judgment or decree upon the principal sum adjudged, or at such other rate as the Court shall think fit.