Section 14(4) in The Orissa Contributory Provident Fund Rules, 1938
(4)[ No interest shall be payable in respect of an advance made under these rules :Provided that no amount recovered prior to the 1st day of May, 1966 as interest due in respect of any such advance shall be refundable.] [Substituted by F.D.No. 19529, dated 3.6.1966.]
