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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Maharashtra - Subsection

Section 18(c) in The Hyderabad Agricultural Debtors Relief Rules, 1957

(c)The statement of accounts shall be furnished to the debtors by registered post and an acknowledgement obtained thereof at the cost of the authorised person.
(iv)Rate and calculation of interest. - (a) The authorised person shall not charge or recover interest at a rate higher than the rate notified by Government under rule 20.