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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Haryana - Subsection

Section 13(a) in The Haryana Khadi and Village Industries Board Contributory Provident Fund Regulations, 1975

(a)After the principal of the advance has been fully repaid, interests shall be paid thereon at the rate of one-fifth per cent of the principal for each month or broken portion of a month during the period between the drawal and complete repayment of the principal.