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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Odisha - Subsection

Section 14(5) in The General Provident Fund (Orissa) Rules, 1938

(5)Interest shall not be credited to the account of a [* * *] [Omitted vide SRO No. 763/7.8.1973.] subscriber if he informs the Accounts Officer that he does not wish to receive it, but if he subsequently asks for interest it shall be credited with effect from the first day of the year in which he asks for it.