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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Himachal Pradesh - Subsection

Section 8(2) in The Himachal Pradesh Debt Reduction Act, 1976

(2)The amount due by the debtor shall not exceed the amount that could have been due if the rate of interest had been, in the case of a secured loan 6 per cent per annum simple interest, and in the case of unsecured loan 12 per cent per annum simple interest.