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State of Bihar - Section

Section 10 in Bihar Money-Lenders Act, 1974

10. Agreement for payment of compound interest to be void.

- Notwithstanding anything to the contrary contained in any other law or in anything having the force of law or in any contract, an agreement entered into by a debtor for the payment of compound interest on loans advanced after the commencement of the Bihar Money-lenders Regulation of Transaction) Act, 1939 (Bihar Act VII of 1939) shall be void.