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[Cites 0, Cited by 3] [Entire Act]

Union of India - Section

Section 5 in The Coal Mines Provident Fund Scheme

5. [Resignation. [Paragraph 5 reconstituted vide Notification No. PF 2(120)/56, dated 12.2.57.]

- A trustee [(other than that referred to in clause (b) of sub-section (1) of section 3-A of the Act)] may resign his office by notice in writing to the Central Government and his office shall fall vacant from the date on which his resignation is accepted or on the expiry of 30 days from the date of receipt of the letter of resignation whichever is earlier]