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

Union of India - Subsection

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

(c)[if] [The word 'if' inserted vide G.S.R. 1061 dated 15.6.1963.] in the case of a member employed on fixed term contract he does not continue to work in the coalfields after the expiry of his contract :