Kerala HC: Physiotherapists and Occupational Therapists Cannot Use “Dr.” Without Medical Degree || Delhi High Court: Law Firms Must Verify Cited Case Laws; Senior Counsel Not Responsible for Finality || MP High Court Dismisses Shah Bano’s Daughter’s Plea, Rules ‘Haq’ Movie is Fiction || Bombay HC Cancels ERC Order, Rules Stakeholders Must Be Heard Before Amending Multi-Year Tariff || Calcutta High Court Rules Dunlop’s Second Appeal Not Maintainable under the Trade Marks Act || Kerala HC: Revisional Power U/S 263 Not Invocable When AO Grants Sec 32AC Deduction After Inquiry || J&K&L HC: Section 359 BNSS Doesn’t Limit High Court’s Inherent Power U/S 528 to Quash FIRs || Bombay HC: BMC Ban on Footpath Cooking via Gas/Grill Doesn’t Apply to Vendors Using Induction || Madras HC: Buyer Not Liable for Seller’s Tax Default; Purchase Tax Can’t Be Imposed under TNGST Act || Kerala HC: Oral Allegations Alone Insufficient to Sustain Bribery Charges Against Ministers

Effective date for deposits under the Special Deposit Scheme for Non-Government Provident, Superannuation and Gratuity Funds, announced in the Ministry of Finance- (Ministry of Finance ) (10 Jun 2024)

MANU/EAFF/0025/2024

Insurance

It is hereby notified that the deposits made under the Special Deposit Scheme for Non-Government Provident, Superannuation and Gratuity Funds, announced in the Ministry of Finance (Department of Economic Affairs) Notification No.F.16(1)-PD/75 dated 30th June, 1975, shall with effect from 1st April, 2024 to 30th June, 2024 bear interest at 7.1% (Seven point one percent). This rate will be in force w.e.f. 1st April, 2024.

Tags : EFFECTIVE DATE DEPOSITS SCHEME

Share :