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[Cites 0, Cited by 0] [Section 18(6)] [Section 18] [Entire Act]

State of West Bengal - Subsection

Section 18(6)(a) in The Bengal Agricultural Debtors Act, 1936

(a)the rate of interest taken shall not, notwithstanding anything contained in any contract, exceed the rate recoverable in a suit or other proceedings for the recovery of the interest under any law for the time being force, and