Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2(2)] [Section 2] [Entire Act]

Bengal Presidency - Subsection

Section 2(2)(e) in The Bengal Agricultural And Sanitary Improvement Act, 1920

(e)interest on all recoverable deposits or advances made by the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.], or by a local authority or any person, at such rates and from and to such dates as may be prescribed;