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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Bihar - Subsection

Section 16(2)(d) in The Bihar Land Reforms Act, 1950

(d)if he finds that in any case the creditor has received or realised by way of interest an amount equal to or more than the amount of the principal, he shall not allow any further interest to run on such principal;