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[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(2)(iv) in The Employees' State Insurance Corporation (General Provident Fund) Rules, 1995

(iv)the total amount of interest shall be rounded to the nearest whole rupee (fifty paise and more counting as the next higher rupee):Provided that when the amount standing to the credit of a subscriber has become payable, interest shall thereupon be credited under this rule in respect only of the period from the beginning of the current year or from the date of deposit, as the case m4y be, upto the date on which the amount standing to the credit of the subscriber becomes payable.