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[Cites 0, Cited by 0] [Section 16(4)] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(4)(a) in RSWC Employees General Provident Fund Regulations, 1990

(a)After the principal of the advance has been fully repaid interest shall be paid thereon at the rate of one-fifth percent of the principal for each month or broken portion of a month during the period between the drawal and complete repayment of the principal in accordance with the formula.