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Report No. 55

23. Apprehension as to likelihood of delay.-

Apprehension1 as to the likelihood of delay was expressed in one of the comments on the Bill. It was stated that reduction in the rate of current interest may encourage judgment debtors "to postpone payment of the decree amounts even more than now."

1. Comment of High Court Judge.



Rate of Interest for the Period after Decree and Interest on Costs Under Sections 34 and 35 of the Code of Civil Procedure, 1908 Back




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