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[Cites 0, Cited by 0] [Section 63(1)] [Section 63] [Entire Act]

Union of India - Subsection

Section 63(1)(b) in The Coal Mines Provident Fund Scheme

(b)[ On being rendered permanently and totally incapacitated for work in the coalfields due to bodily or mental infirmity, notwithstanding the date on which he ceases to be employed.] [Sub-clause (b) of para 63 (1) reconstituted vide G.S. R. 1061 dated 15.6.1963.]