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[Cites 0, Cited by 0] [Section 14(4)] [Section 14] [Entire Act]

State of Bihar - Subsection

Section 14(4)(a) in Bihar Contributory Provident Fund Rules, 1948

(a)After the principal of the advance has been fully repaid, interest 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.