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[Cites 0, Cited by 0] [Section 18(6)] [Section 18] [Entire Act]

State of West Bengal - Subsection

Section 18(6)(b) in The Bengal Agricultural Debtors Act, 1936

(b)where the debt relates to a loan in kind or where there is any stipulation for the payment of interest in kind, the money value of the principal or interest shall, where the circumstances require such calculation, be calculated in the manner prescribed.