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[Cites 0, Cited by 0] [Section 116] [Entire Act]

State of Tamilnadu - Subsection

Section 116(4) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991

(4)Interest at the rate of nine per cent per annum shall be charged on the surcharge amount due, with effect from the day following the last date fixed for payment of the said surcharge amount in the surcharge certificate. The interest so charged on surcharge amount overdue shall be specified in the surcharge certificate itself in precise terms.