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[Cites 0, Cited by 0] [Section 3E(2)] [Section 3E] [Entire Act]

Union of India - Subsection

Section 3E(2)(d) in The Coal Mines Provident Fund And Miscellaneous Provisions (Amendment) Act, 1996

(d)any other contribution which may be made to the Pension Fund with the previous approval of the Central Government.