Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 12] [Entire Act] State of Uttar Pradesh - Subsection Section 12(2) in The General Provident Fund (U.P.) Rules, 1985 (2)The balance on which the bonus is to be calculated is the balance on the last day of the last year of the three years period after crediting interest for the said last year.
