Section 3(3)(a) in The Interest Act, 1978

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

Union of India - Subsection

Section 3(3)(a) in The Interest Act, 1978

(a)shall apply in relation to

(i)any debt or damages upon which interest is payable as of right, by virtue of any agreement; or

(ii)any debt or damages upon which payment of interest is barred, by virtue of an express agreement;