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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Maharashtra - Subsection

Section 23(2)(vi) in The Maharashtra (Vidarbha Region) Agricultural Debtors Relief Act, 1969

(vi)the rate of interest shall not exceed 6 per cent per annum or such less rate as may be notified in this behalf by the State Government or the rate agreed upon between the parties when the debt was originally incurred or the rate allowed by the decree in respect of such debt, whichever is the lowest.