Section 11(6) in The Orissa Contributory Provident Fund Rules, 1938
(6)The interest on amounts which, under Sub-rule (3) of Rule 17, or Sub-rule (4) of Rue 19, or Sub-rule (1) of Rule 20 or Sub-rule (1) of Sub-rule (2) of Rule 21 or Rule 23 or Rule 24 are replaced at the credit of the subscriber in the Fund, shall be calculated at such rates as may be successively prescribed under Sub-rule (1) of this Rule and so far as may be in the manner described in hits.
