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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Himachal Pradesh - Subsection

Section 2(vii) in The Himachal Pradesh Debt Reduction Act, 1976

(vii)"interest" means rate of interest and includes the return to be made over and above what was actually lent whether the same is charged or sought to be recovered specially by way of interest or usufructor services to be rendered or otherwise;