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

State of Bihar - Subsection

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

(c)he shall separately specify the amount of the principal and the amount of the interest, if any due to the creditor, such interest being calculated at the rate mentioned in clause (b) and being limited to the amount of the principal originally advanced;