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 2] [Section 60] [Entire Act] Union of India - Subsection Section 60(1) in The Employees' Provident Funds Scheme, 1952 (1)The Commissioner shall credit to the account of each member interest at such rate as may be determined by the Central Government in consultation with the Central Board.
