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[Cites 0, Cited by 0] [Section 14(4)] [Section 14] [Entire Act]

State of Bihar - Subsection

Section 14(4)(b) in Bihar Contributory Provident Fund Rules, 1948

(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 sub-rule (2). Payments shall be rounded to the nearest rupees in the manner provided in sub-rule (3) of rule 8.