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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Uttar Pradesh - Subsection

Section 11(5) in The General Provident Fund (U.P.) Rules, 1985

(5)Interest shall not be credited to the account of a subscriber if he informs the Drawing and Disbursing Officers that he does not wish to receive it, but if he subsequently asks for interest, he shall be credited with effect from the first day of the year in which he asks for it.