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[Cites 0, Cited by 0] [Section 65F] [Entire Act]

Union of India - Subsection

Section 65F(7) in The Coal Mines Provident Fund Scheme

(7)Any advance under this paragraph may at the option of the member, be paid-
(i)by postal money order at the cost of the member; or
(ii)by account-payee cheque sent through post; or
(iii)by account-payee cheque at any office of the Fund or the concerned colliery ;
Provided that when payment is made by any mode other than postal money order or account payee cheque sent through post, the officer sanctioning the payment may obtain such evidence of the identity of the payee as he may consider proper.]