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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(7) in The Bhopal Debt Redemption Act, 1955

(7)"interest" means the return to be made over and above what was actually advanced, whether the same is charged or sought to be recovered specifically by way of interest in cash or kind or usufruct or service to be rendered or otherwise;