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State of Andhra Pradesh - Section

Section 16 in Andhra Pradesh Real Estate (Regulation and Development) Rules, 2017

16. Rate of interest payable by the promoter and the allottee.

- The rate of interest payable by the promoter to the allottee or by the allottee to the promoter, as the case may be, shall be the State Bank of India Prime Lending Rate plus two percent.