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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(3) in The M.P. Goldsmith Rehabilitation (Loans) Rules, 1963

(3)On every instalment of principal or of interest which is not paid on the date fixed for repayment, a penalty at the rate of 8 per cent per annum shall be levied from the said date, until it remains unpaid.