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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Uttar Pradesh - Subsection

Section 12(3) in The General Provident Fund (U.P.) Rules, 1985

(3)The bonus so calculated shall be rounded off to the nearest whole rupee, a part of the rupee less than fifty paise shall be ignored and any other part shall be counted as next higher rupee. This will be credited to the account of the subscriber in addition to the interest on the balance to his credit in his account.