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State of Madhya Pradesh - Section
Section 31 in The M.P. Anusuchit Jati Tatha Anusuchit Jan Jati (Rinisahayata) Adhiniyam, 1967
31. Repeal.
- The Madhya Pradesh Anusuchit Jan Jati Rini Sahayat; Adhyadesh, 1966 (No. 20 of 1966) is hereby repealed.Fist Schedule[See sub-section (1) of Section 14]Rate of InterestSimple interest per cent per annum on.......| Secured Debt | Unsecured Debt |
| 4 ½ per cent | 6 per cent |
| [Part A] [Existing Second Schedule renumbered as 'Part A' by M.P. Act No. 33 of 1972.] | |
| If the debt was incurred on or before the 31st December, 1943 | 30 per cent |
| If the debt was incurred after the 31st December, 1943, but onor before the 31st December, 1947 | 20 per cent |
| If the debt was incurred after the 31st December, 1947, but onor before the 31st December, 1949 | 15 per cent |
| If the debt was incurred after the 31st December, 1949, but onor before the 31 December, 1954 | 10 per cent |
| If the debt was incurred after the 31st December, 1954, but onor before the 31 December, 1963 | 5 per cent |
| [Part B] [Inserted by M.P. Act No. 33 of 1972.] | |
| If the debt was incurred after the 31st December, 1945 | 30 per cent |
| If the debt was incurred after the 31st December, 1945, but onor before the 31st December, 1949 | 20 per cent |
| If the debt was incurred after the 31st December, 1949, but onor before the 31 December, 1951 | 15 per cent |
| If the debt was incurred after the 31st December, 1951, but onor before the 31 December, 1956 | 10 per cent |
| If the debt was incurred after the 31st December, 1956, but onor before the 31 December, 1965 | 5 per cent |