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[Cites 0, Cited by 0] [Section 124H] [Entire Act]

State of Tamilnadu - Subsection

Section 124H(2) in Tamil Nadu District Municipalities Act, 1920

(2)On any amount remaining unpaid after the dates specified for its payment, the person or employer shall pay, in addition to the amount due, interest at such rate not exceeding one per cent per mensem of such amount for the entire period of default as may be prescribed.