Section 9 in Rajasthan Agricultural Loans (Taqavi) Rules, 1958
9.
Interest shall become due for payment along with each instalment fixed for the repayment of the loan. Interest shall be charged or reducing balances in case of all loans at the rate of [6%] [Substituted vide R.G.G, IV-C, Ordi, dated 12-5-1966, w.e.f. 5-3-1966] per annum.
