Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 26A] [Entire Act] State of Bihar - Subsection Section 26A(1) in The Bengal Drainage Act, 1880 (1)In every case in which the charging of interest in authorized by this Act, the rate chargeable shall be four per centum per annum.
