Section 65C(14) in The Coal Mines Provident Fund Scheme
(14)In cases where stamp duty on an assignment under clause (iv) of sub-paragraph (4) or clause (i) of sub-paragraph (6) or on a re-assignment under subparagraph (12), [sub-paragraph (12A) or sub-paragraph (12B) has been paid out of the Fund] [Inserted vide G.S.R. No. 1387 dated 25.9.76.], such duty shall be debited to the member's own contribution with interest thereon standing to his credit in the Fund.][65D. Omitted.] [Para 65D omitted vide G.S.R. No. 567 dated 9.6.1984.]
