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[Cites 0, Cited by 0] [Section 15(4)] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(4)(a) in The Rajasthan Municipalities (Contributory Provident Fund and Gratuity) Rules, 1969

(a)After the principal of the advance has been fully repaid interest thereon shall be paid at the rate of one fourth percent of the principal for each month or broken portion of a month during the drawal and complete repayment of the principal.