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[Cites 0, Cited by 0] [Section 14(3)] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(3)(a) in The Rajasthan Financial Corporation Employees Provident Fund Regulations, 1958

(a)After the principal of the advance has been fully repaid, interest shall be recovered thereon at the rate of one-fifth per cent on the principal for each month or broken portion of a month during the period between the drawal and complete repayment of the principal.