Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Gujarat - Section Section 5 in The Bombay Statutory Funds Act, 1959 5. Interest and instalments. - Every loan advanced from any of the Statutory Funds shall bear interest at such rate and shall be made repayable in such instalments and within such period as may be fixed subject to sub-section (2) of Section 3 by the rules made under this Act.
