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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(2)(e) in The Coal Mines Provident Fund and Miscellaneous Provisions Act, 1948

(e)exercise such other powers as any such scheme may provide.] 4[(2A) Every person required to furnish any information or produce any document under clause (a) or clause (b) of sub-section (2) shall be deemed to be legally bound to do so within the meaning of section 175 of the Indian Penal Code (45 of 1860).