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[Cites 0, Cited by 0] [Section 65F] [Entire Act]

Union of India - Subsection

Section 65F(2) in The Coal Mines Provident Fund Scheme

(2)No advance under sub-paragraph (1) shall be sanctioned unless the amount of the member's own total contribution with interest thereon standing to his credit in the Fund is rupees five hundred or more on the date of authorisation of such advance.