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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 31(1) in Arunachal Pradesh Money Lending (Regulation) Act, 2018

(1)The State Government may, from time to time, by notification in the Official Gazette, fix the maximum rates of interest to be charged by a moneylender in respect of secured loan and unsecured loan.