Delhi HC: Passing Off is a Distinct Right, Which Resides in its Own Common Law Space  ||  Delhi HC Seeks ICICI’s Response on Plea Alleging Lack of Accessibility Standards for PWDs  ||  Bombay HC: Saying ‘I Love You’ in with No Sexual Intent Isn’t Sexual Harassment  ||  Rajasthan HC: Centre & State to Issue Directions Regarding Excessive Use of Mobile Phones by Children  ||  Allahabad HC: Undressing Woman but Failing to Commit Intercourse Amounts to ‘Attempt to Rape’  ||  MP HC: Taxpayers with Appeals that are Pending are Eligible for 50% Relief under Samadhan Scheme  ||  Del. HC: Indian Citizen Apprehending Arrest for Offence Committed Abroad Can Invoke Sec. 438 of CrPC  ||  Delhi HC: Can Grant Ad-Interim Maintenance without Filing Specific Application  ||  Delhi HC: Govt. to Take Steps for Involving Mental Health Professionals in Premature Release Process  ||  Del. HC: “Goodwill” for Purposes of Passing off, is in the Name Under Which Business Is Done    

Notification of Interest on deposits made under the Special Deposit Scheme for Non-Government Provident, Superannuation and Gratuity Funds- (Ministry of Finance ) (04 Jan 2022)

MANU/EAFF/0001/2022

Civil

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 January, 2022 to 31st March, 2022 bear interest at 7.1% (seven point one percent). This rate will be in force w.e.f. 1st January, 2022.

Tags : NOTIFICATION   INTEREST   DEPOSITS  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved