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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(1)(xi) in The Local Authorities Loans Act, 1914

(xi)the instalments, if any, by which loans shall be repaid, the interest to be charged on loans, and the manner and time of repaying loans and of paying the interest thereon;