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

Union of India - Subsection

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

(a)on permanent retirement from service in the Coal Mining Industry at any time after the attainment of the age of 50 years [or] [Inserted vide G.S.R. 1061 dated 15.6.63.]