Section 12(4)(b) in The Bihar and Orissa Natural Calamities Loans Rules, 1934

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State of Bihar - Subsection

Section 12(4)(b) in The Bihar and Orissa Natural Calamities Loans Rules, 1934

(b)if it is paid after the close of the financial year in which it fell due, in addition to the interest due on the outstanding balance of the loan under clause (3), interest shall be realized, on such instalment, from the date on which it fell due up to the date on which it is paid, at the rate of two pies per rupee per month for each complete month between the date on which the instalment fell due and the date on which payment was made.

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State of Bihar - Subsection

Section 12(4)(b) in The Bihar and Orissa Natural Calamities Loans Rules, 1934