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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Himachal Pradesh - Subsection

Section 8(3)(a) in The Himachal Pradesh Debt Reduction Act, 1976

(a)in respect of a loan advanced before the commencement of this Act, twice the amount of the principal less any amount already received by the creditor in excess of the amount due under sub-section (2);