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Citedby 14 docs - [View All]
Anand Prakash And Brothers, ... vs State Of M.P. And Ors. on 29 April, 1994
Mrs. Prabhavati Ramgarib B. vs Divisional Railway Manager on 4 February, 2010
Kothari vs State on 7 September, 2011
Mrs. Prabhavati Ramgarib B. vs Divisional Railway Manager on 3 March, 2010
Bank Of Maharashtra vs G.K. Enterprises And Ors. on 27 May, 2005

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[Section 3(1)] [Section 3] [Complete Act]
Central Government Act
Section 3(1)(b) in The Interest Act, 1978
(b) if the proceedings do not relate to any such debt, them from the date mentioned in this regard in a written notice given by the person entitled or the person making the claim to the person liable that interest will be claimed, to the date of institution of the proceedings: Provided that where the amount of the debt or damages has been repaid before the institution of the proceedings, interest shall not be allowed under this section for the period after such repayment.