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[Cites 0, Cited by 1] [Section 12] [Entire Act]

State of Uttar Pradesh - Subsection

Section 12(3) in The U.P. Regulation Of Money-Lending Act, 1976

(3)Any alteration in the rate of interest notified under sub-section (2) shall not affect the validity of any claim for interest made in respect of a loan granted before such alteration.