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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Himachal Pradesh - Subsection

Section 9(3) in The Himachal Pradesh Debt Reduction Act, 1976

(3)When a decree is executed by the grant of a mortgage under the second proviso to sub-section (1) and section 11 then, notwithstanding a different rate in the decree, the rate of interest shall, from the date when such mortgage is granted, be deemed to be three per-cent per annum.