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[Cites 0, Cited by 0] [Section 204(3)] [Section 204] [Entire Act]

State of Punjab - Subsection

Section 204(3)(a) in The Punjab Motor Vehicles Rules, 1989

(a)the interest which the local authority may actually be paying on any sum borrowed by it during the preceding twenty years for the purpose of acquiring land or buildings 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;