Section 65C(3)(i) in The Coal Mines Provident Fund Scheme

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Union of India - Subsection

Section 65C(3)(i) in The Coal Mines Provident Fund Scheme

(i)at the time of authorising the first payment, adequate to meet the premium for at least two years or such period after which the proposed or existing policy for which premium is to be paid can be converted into paid-up policy under the terms of the proposed or existing policy, as the case may be, whichever is more; and

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Union of India - Subsection

Section 65C(3)(i) in The Coal Mines Provident Fund Scheme