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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Chattisgarh - Subsection

Section 17(iii) in The Chhattisgarh State Electricity Board General Provident Fund Regulations, 2001

(iii)No interest will be payable by the employee in respect of loan taken by him from his fund and interest will be payable by the Board on the deposited amount after deducting the loan amount/part payment.