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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Uttar Pradesh - Subsection

Section 11(2)(c) in The General Provident Fund (U.P.) Rules, 1985

(c)The amount of interest, determined as aforesaid, if such amount is not in whole rupees, shall be rounded off to the nearest whole rupee, a part of the rupee less than fifty paise shall be ignored and any other Part shall be counted as next higher rupee.