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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(2) in Haryana Urban Development Authority General Provident Fund Rules, 2001

(2)The General Provident Fund shall be kept in the Bank at Head Quarter of Haryana Urban Development Authority. The rate of interest allowed shall be the maximum rate of interest fixed by the Bank and the interest so earned shall also be an integral part of General Provident Fund.