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State of Tamilnadu - Section

Section 16 in Tamil Nadu Debt Conciliation Act, 1936

16. Maximum amount allowable in satisfaction of a debt.

- In any scheme of debt conciliation under this Act, no creditor shall be allowed a greater amount in satisfaction of both principal and interest than twice the amount of the principal and if the debt was incurred before the first day of June 1933 twice the amount due on the said date.