Section 32(2)(vi) in The Madhya Bharat Agricultural Debtor's Relief Act, 1956

[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Madhya Bharat - Subsection

Section 32(2)(vi) in The Madhya Bharat Agricultural Debtor's Relief Act, 1956

(vi)the rate of interest shall not exceed six per cent per annum of such less rate as may be notified in this behalf by the Government or the rate agreed upon between the parties when the debt was originally incurred or the rate allowed by the decree in respect of such debt whichever is the lowest.

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State of Madhya Bharat - Subsection

Section 32(2)(vi) in The Madhya Bharat Agricultural Debtor's Relief Act, 1956