Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 17] [Entire Act] State of Chattisgarh - Subsection Section 17(ii) in The Chhattisgarh State Electricity Board General Provident Fund Regulations, 2001 (ii)Interest shall be payable on the amount till the end of the month proceeding that in which payment is made to a member either in part or in full.
