Section 11(6) in Bihar Contributory Provident Fund Rules, 1948
(6)The interest on amount which, under sub-rule (3) of rule 17, or sub-rule (3) of rule 19 of sub-rule (1) of rule 21, or sub-rule (1) or sub-rule (2) of rule 22, or rule 24, or rule 25 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 prescribed in this rule.Advances from the Fund
