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] State of Andhra Pradesh - Section Section 63 in Andhra Pradesh Chit Funds Rules, 2008 63. the rate of interest payable by a defaulting subscriber in pursuance of the proviso to sub-section (1) of section 28 of the said Act shall not exceed twelve percent per annum.
