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[Cites 0, Cited by 0] [Section 14(3)] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(3)(b) in The Rajasthan Financial Corporation Employees Provident Fund Regulations, 1958

(b)Interest shall ordinarily be recovered in one instalment in the month after complete repayment of the principal, but if the period referred to in clause (a) of this Sub-Regulation exceeds twenty months, interest may, if the Subscriber so desires, be recovered in two equal monthly instalments. The method of recovery shall be that provided in Sub-Regulation (2)(b).