Section 12A(1)(b) in Coking Coal Mines (Nationalisation) Act, 1972

[Cites 0, Cited by 0] [Section 12A(1)] [Section 12A] [Entire Act]

Union of India - Subsection

Section 12A(1)(b) in Coking Coal Mines (Nationalisation) Act, 1972

(b)under section 11 and section 12 to the owner of every coke oven plant, there shall be paid to every person employed by such owner, a sum equal to the amount of arrears due, on the appointed day to such employee,-

(i)in relation to a provident fund, pension fund, gratuity fund or any other fund established for the welfare of such employee; and

(ii)as wages.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 12A(1)(b) in Coking Coal Mines (Nationalisation) Act, 1972