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] NCT Delhi - Section Section 61 in The Madras Chit Funds Act, 1961 61. Interest at more than twelve per cent not to be allowed. - No Court shall award interest on claims arising under this Act at more than twelve per cent per annum simple interest.
