Section 16(4) in The General Provident Fund (Orissa) Rules, 1938
(4)[ No interest shall be payable in respect of any advance made under these rules ; provided that no amount recovered prior to the 1st day of May, 1966, as interest due in respect of any such advance shall be refundable.] [Substituted vide Notification No. 19533-F./14.6.1966.]
