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State of Rajasthan - Section

Section 11 in The Rajasthan Khadi and Village Industries Board Provident Fund Rules, 1959

11. Interest.

- [(1) The Secretary shall pay to the credit of the account of the subscriber interest at such rate as may be determined for each year by the Government in consultation with the Board according to the method of calculation prescribed from time to time by the Government] [Substituted by No. F. 25(11) 19nd A/62, dated 27-10-1967; published in Rajasthan Gazette Part IV-C, Extraordinary, dated 28-10-1967.].
(2)Interest shall be credited with effect from 31st March of each year in the following manner;-
(i)On the amount at the credit of a subscribers account on the 31st March of the preceding year sum withdrawn during the current year. - Interest for 12 months.
(ii)On sums withdrawn during the current year. - Interest from 1st April of the current year up to the last day of the preceding month of withdrawal.
(iii)On all sums credited to the subscribers account after the 31st March of the preceding year. - Interest from the date of deposit upto 31st March of the current year.