Telecom Regulatory Authority Of India - Subsection
Section 20(6) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003
(6)The interest on amounts which under rule l27 or rule 28 are replaced to the credit of the subscriber in the Fund, shall be calculated at such rates as may be successively in the manner specified under sub-rule (1) of this rule and so far as may be in the manner described in this rule
