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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Himachal Pradesh - Subsection

Section 25(c) in The Himachal Pradesh Debt Reduction Act, 1976

(c)if the court finds that the provisions of clause (b) of sub-section (1) of section 24 have not been complied with by the creditor the court shall, in computing the amount of interest due on the loan, exclude every period for which the creditor has failed to comply with such provisions: