Section 10(5) in The M.P. Refugees Rehabilitations (Loans) Rules, 1963
(5)The borrower shall duly and punctually pay to the creditor the said sum of Rs...................with interest accruing thereon at the rate of 3 per cent/4 per cent per annum computed from one year/three years after the date hereof by monthly/quarterly instalments of principal and interest combined amounting to Rs............each payable as underFirst instalment to be paid on...................and subsequent monthly/quarterly instalments on .................. day of every.............., till the repayment of the entire amount.
