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] [Section 12] [Entire Act] State of Bihar - Subsection Section 12(a) in Bihar Land Reforms Rules, 1951 (a)3 Per centum per annum simple interest, if the principal ascertained exceeds Rs. 50,000 but in no case shall the amount of interest calculated on any such principal be less than the amount calculated on any such principal under clause (b);
