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[Cites 0, Cited by 0] [Section 9(3)] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(3)(b) in Madura Sugars Limited (Acquisition and Transfer of Undertaking) Act, 1984

(b)interest charges on capital expenditure incurred from borrowed money and shown in the books of the undertaking as property attributable to the asset up to the date of bringing it into beneficial use, at a rate not exceeding six per cent per annum;