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Report No. 63

6.7. Recommendation to amend section 1, main paragraph.-

What we have said above agrees, in substance, with the section as it now stands and, therefore, in the main paragraph of section 1, the commencement of the running of interest will be from the date mentioned in the demand, except where the sum is payable by written instrument at a certain time.



Interest Act, 1839 Back




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