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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Tamilnadu - Subsection

Section 7(2) in Tamil Nadu Debt Relief Act, 1972

(2)Where the sums repaid byway of principal or interest or both fall short of twice the amount of the principal, such amount only as would make up such shortage or the principal amount or such portion of the principal amount as is outstanding, whichever is smaller, shall be repayable.