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 10A] [Entire Act] State of Odisha - Subsection Section 10A(2) in The Orissa Contributory Provident Fund Rules, 1938 (2)No interest should be allowed on the Government contribution creditable to the accounts under the Sub-rule (1) for any period prior to the 18th December, 1953.
