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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Maharashtra - Subsection

Section 14(3) in The Maharashtra Debt Relief Act, 1975

(3)No interest shall accrue on any amount of the debt of a worker during the period this Chapter is in operation.Explanation. - For the purposes of this section, the expression "debt of a worker" includes a debt arising out of loans taken from more than one creditor.