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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Uttar Pradesh - Subsection

Section 10(3) in The U.P. Debt Redemption Act, 1940

(3)When a decree is executed by the grant of a mortgage under the second proviso to sub-section (1) of section 17, 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.