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[Cites 0, Cited by 0] [Section 63(2A)] [Section 63] [Entire Act]

Union of India - Subsection

Section 63(2A)(v) in The Coal Mines Provident Fund Scheme

(v)no forfeiture shall be made if the period of membership is [10 years or more] [For the figure and words '15 years or more' the figure and words 10 years or more substituted vide G.S.R. No. 258 dated 8.4.89.].]