Section 32(2)(vi) in The Maharashtra Agricultural Debtors Relief Act, 1947

[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Maharashtra - Subsection

Section 32(2)(vi) in The Maharashtra Agricultural Debtors Relief Act, 1947

(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] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] 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.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Maharashtra - Subsection

Section 32(2)(vi) in The Maharashtra Agricultural Debtors Relief Act, 1947