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Citedby 2 docs
Union Of India (Uoi) (S.E. Rly.) vs Ambica Construction on 22 August, 2007
Andhra Bank Financial Services ... vs Tamil Nadu Newsprint And Paper ... on 20 April, 2006

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[Section 3(3)(a)] [Section 3(3)] [Section 3] [Complete Act]
Central Government Act
Section 3(3)(a)(ii) in The Interest Act, 1978
(ii) any debt or damages upon which payment of interest is' barred, by virtue of an express agreement;