Section 9(2) in The Additional Emoluments (Compulsory Deposit) Act, 1974
(2)The aggregate amount credited to 1 any Additional Wages Deposit Account] relation to an employee shall be repaid to the employee in five equal annual instalments commencing from the expiry of one year 1 from the appointed day, together with interest due on the whole, or, as the case may be, part of the amount of compulsory deposit which remains unpaid.
