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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Madhya Pradesh - Subsection

Section 31(c) in The Bhopal Debt Redemption Act, 1955

(c)if the Tribunal finds that the provisions of clause (c) of sub-section (1) of Section 30 have not been complied with by the creditor the Tribunal shall in computing the amount of interest due upon the loan exclude every period for which the creditor has failed to comply with the said provision :