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[Cites 0, Cited by 66] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(b) in The Interest Act, 1978

(b)current rate of interest means the highest of the maximum rates at which interest may be paid on different classes of deposits (other than those maintained in savings account or those maintained by charitable or religious institutions) by different classes of scheduled banks in accordance with the directions given or issued to banking companies generally by the Reserve Bank of India under the Banking Regulation Act, 1949 (10 of 1949).