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[Cites 0, Cited by 0] [Section 84E] [Entire Act]

State of Maharashtra - Subsection

Section 84E(2) in Nagpur Improvement Trust Act, 1936

(2)The rate of interest on the basis of which the sum referred to in sub-section (1) shall be calculated shall be such as may be prescribed by the [State] [Substituted for 'Provincial' by A. O. 1950.] Government.]