Section 8(1) in The M.P. Goldsmith Rehabilitation (Loans) Rules, 1963
(1)The loan shall be repayable in ten annual equated instalments of principal together with interest thereon. The first instalment shall fall due on the 30th June of the year next following the year in which the loan has been advanced and all subsequent instalments will similarly fall due on the 30th June of each year :Provided that the interest shall become payable from the date of advance of the loan:Provided further that the loan may be repaid in lesser instalments.
