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Union of India - Section

Section 6 in The Coal Mines Provident fund (Employees' Recruitment) Amendment Rules, 2003

6. Saving.

- Nothing in these rules shall affect reservation, relaxation of age limit and other concessions required to be provided for the Scheduled Caste, Scheduled Tribes and other special category of persons, in accordance with the orders issued by the Central Government from time to time in this regard.