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[Cites 0, Cited by 0] [Section 138F] [Entire Act]

State of Tamilnadu - Subsection

Section 138F(2) in Chennai City Municipal Corporation Act, 1919

(2)On any amount remaining unpaid after the dates specified for its payment, the person or employer shall pay, in addition to the amount due, interest at such rate not exceeding one per cent per mensem of such amount for the entire period of default, as may be prescribed.