Section 30(1)(c) in The Bengal Money-Lenders Act, 1940

[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

State of West Bengal - Subsection

Section 30(1)(c) in The Bengal Money-Lenders Act, 1940

(c)[ any interest other than simple interest at a rate per annum not exceeding in the case of-] [[Sub-clause (c) substituted by W.B. Act 21 of 1965, which was earlier as under:- '(c) interest at a rate per annum exceeding in the case of-

(i)unsecured loan, ten per centum simple,

(i)unsecured loans- twelve and a half per centum,

(ii)secured loans- ten per centum-whether such loan was advanced or such amount was paid or such decree was passed or such interest accrued before or after the commencement of this Act;

(ii)secured loans, eight per centum simple,'.]]

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State of West Bengal - Subsection

Section 30(1)(c) in The Bengal Money-Lenders Act, 1940