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[Cites 0, Cited by 0] [Section 14(3)] [Section 14] [Entire Act]

State of Odisha - Subsection

Section 14(3)(b) in Orissa State Financial Corporation Employees' Provident Fund Regulations, 1959

(b)Interest shall ordinarily be recovered in one instalment in the month after complete repayment of the principal, but if the period referred to in Clause (a) of this Sub-regulation exceeds twenty months, interest may, if the subscriber so desires be recovered in two equal monthly instalments. The method of recovery shall be rounded to the nearest rupee in the manner provided in Regulation 7.