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[Cites 0, Cited by 0] [Section 27A] [Entire Act]

Union of India - Subsection

Section 27A(1) in The Coal Mines Provident Fund Scheme

(1)A member may, if he so desires, contribute in excess of the compulsory contribution prescribed in Table-V under sub-paragraph (1) of paragraph 27, [at a rate not exceeding 12 % of total emoluments] rounded off to the nearest rupee.