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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14(3) in The Bhopal Debt Redemption Act, 1955

(3)The amount due by the debtor as interest shall not exceed the amount of the principal outstanding on the date on which the amount due by the debtor is determined and all payments by a debtor over and above the interest so calculated shall be deemed as payments towards the principal.