Section 5 in The West Bengal Rural Indebtedness Relief Act, 1975
5. Remission of interest.
- A debtor shall not be liable to apply interest upon any loan during the period from which no suit or proceeding could be instituted or application made for recovery of the loan or for execution of a decree in relation thereto or for which a suit, application or proceeding or proceeding for recovery of the loan was stayed.Explanation. - For the purpose of sections 3 and 4 and this section, "suit" includes appeal.
