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[Cites 0, Cited by 1] [Section 16] [Entire Act]

Bengal Presidency - Subsection

Section 16(a) in Bengal Public Demands Recovery Act, 1913

(a)interest calculated in such manner as may be prescribed upon the public demand to which the certificate relates, at the rate of six and a quarter per centum per annum from the date of the signing of the certificate up to the date of realization: