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[Cites 0, Cited by 0] [Section 195(3)] [Section 195] [Entire Act]

State of Haryana - Subsection

Section 195(3)(a) in The Haryana Motor Vehicles Rules, 1993

(a)the interest which the local authority may actually be paying on any sum borrowed by it during the preceding twenty years expended capital of its own in acquiring land or building for the stand or if the local authority has during the preceding twenty years expended capital of its own in acquiring land and buildings a sum representing interest on that capital at the current bank rate;