Telecom Regulatory Authority Of India - Subsection
Section 20(5) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003
(5)Interest shall not be credited to the account of a subscriber if he informs the Secretary that he does not wish to receive it; but if he subsequently asks for interest, it shall be credited with effect from the 1st April of the year in which he asks for it.
