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[Cites 0, Cited by 0] [Section 48] [Entire Act]

NCT Delhi - Subsection

Section 48(5) in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000

(5)The interest shall be charged on the loan at the rate prescribed by the Board.Provided that a loan shall bear interest, for the day of payment but not for the day of repayment.