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Report No. 55

39. Interest on aggregate.-

So much as regards the first point.1 As to the second point-interest on the aggregate of the principal and interest-we would not, in the absence of any suggestion for reverting to the old position, disturb the amended law.

1. Para. 28(i), supra.



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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