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

State of Odisha - Subsection

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

(a)After the principal of the advance has been fully paid interest shall be paid thereon at the rate of one fifth per cent of the principal for each month or broken portion of a month during the period between the drawal and complete payment of the principal :