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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Assam - Subsection

Section 6(2)(b) in The Assam Debt Conciliation Act, 1936

(b)the history of each such debt with particulars of the original principal, the rate of interest chargeable, and payments made either as interest or principal;