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[Cites 0, Cited by 3] [Entire Act]

State of Bihar - Section

Section 17 in Bihar Money-Lenders Act, 1974

17. Circumstances which court shall consider in fixing instalments.

- Before fixing the instalments referred to in Sections 15 and 16, the Court shall take into consideration the circumstances, the amount of the decree and the capacity of the Judgement-debtor to pay the instalments on the due date.