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[Cites 0, Cited by 0] [Section 3A(5)] [Section 3A] [Entire Act]

State of Kerala - Subsection

Section 3A(5)(b) in Kerala Tolls Act, 1976

(b)for repayment of the principal amount of any loan obtained by such company or corporation from any financial institution for the purpose of constructing the bridge in respect of which the toll is levied and the interest thereon; and