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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Uttar Pradesh - Subsection

Section 30(4) in The United Provinces Agriculturists Relief Act 1934

(4)Any amount already received by the creditor on account of interest in excess of that due under this section shall be credited towards the principal ; but nothing in this section shall be deemed to entitle a debtor to claim refund of any part of the interest already paid by him