Section 1(ii) in The Coal Mines Provident Fund Scheme
(ii)[ It shall apply to all coal mines in West Bengal, Bihar, [Maharashtra] [This sub-paragraph with the exception of the words 'West Bengal' in sub-para (ii) was substituted for the original one under Government of India, Ministry of Labour Notification No. PF 15(9) 50 dated the 9th January, 1950.], the Central Provinces and Berar, [Nagaland] [The words 'Nagaiand' added vide G.S.R. 690 dated 25.4.1964.] and Orissa including those in partially excluded areas in the Provinces of [West Bengal] [The words 'West Bengal' were inserted by the Government of India, Ministry of Labour Notification No. PF 15(9) 50, dated the 23rd February, 1950.], Bihar, Central Provinces and Berar and Orissa to which the Coal Mines Provident Fund and Miscellaneous Provisions Act, 1948, has been applied under Sub-section (1) of Section 92 of the Government of India Act, 1935].
