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[Cites 0, Cited by 1] [Section 12] [Entire Act]

State of Uttar Pradesh - Subsection

Section 12(2) in The U.P. Regulation Of Money-Lending Act, 1976

(2)The State Government may from time to time after considering the rate of interest normally charged by scheduled banks for commercial loans, notify the maximum rates of interest that may be charged by money lenders:Provided that different rates may be notified for secured and unsecured loans.