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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Uttar Pradesh - Subsection

Section 31(2) in The United Provinces Agriculturists Relief Act 1934

(2)Any amount already received by the creditor on account of interest in excess of that due under the provisions of this section shall be credited towards principal; put nothing in this section shall be deemed to entitle a debtor to claim refund of any part of the interest already paid by him.