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[Section 17]
[Entire Act]
Union of India - Subsection
Section 17(4) in The Kisan Vikas Patra Rules, 2014
| Period from the date of the certificate to thedate of its encashment | Amount payable inclusive of interest (Rupees) |
| (1) | (2) |
| Two and half years but less than three years | 1173 |
| Three years but less than three and half years | 1211 |
| Three and half years but less than four years | 1251 |
| Four years but less than four and half years | 1291 |
| Four and half years but less than five years | 1333 |
| Five years but less than five and half years | 1377 |
| Five and half years but less than six years | 1421 |
| Six years but less than six and half years | 1467 |
| Six and half years but less than seven years | 1515 |
| Seven years but less than seven and half years | 1564 |
| Seven and half years but less than eight years | 1615 |
| Eight years but less than eight and half years | 1667 |
| Eight and half years but less than nine years | 1722 |
| Nine years but before the maturity of Certificate | 1778 |
| On maturity of certificate | 2000] |