Section 13(b) in The Haryana Khadi and Village Industries Board Contributory Provident Fund Regulations, 1975
(b)Interest shall ordinarily be recovered in one instalment in the month after complete repayment of the principal but if the period referred to in clause (a) exceeds twenty months, interest, may, if the subscriber so desires, be recovered in equal monthly instalments. The method of recovery shall be that provided in clause (ii). Payments shall be rounded to the nearest rupee in the manner provided in clause (iv) of regulation 10.
