Section 2(e) in The Punjab Town Improvement Trusts Provident Fund Rules, 1945
(e)"Interest" means interest accrued on the balance at credit of a subscriber to the Provident Fund calculated as if such balance were a deposit in the [Savings Bank] [Substituted vide Punjab Government Notification No. G.S.R. 47/P.A. 4/22/Section 73/Amendment(1)/77, dated 28.4.1997.] or the amount of interest received from investments under rule 9(2) ;
