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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(c) in The Rules for the Grant of Marriage Advance to Coimbatore Municipal Corporation Employees

(c)The recovery of interest shall commence on completion of the recovery of principal, the amount of interest does not considerably exceed the amount of the monthly instalment fixed for the recovery of the principal, it shall be recovered in one lump sum. Otherwise, it hall be recovered in amount not exceeding the monthly instalments fixed of the repayment of the principal.