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[Cites 0, Cited by 0] [Section 54] [Entire Act]

Union of India - Subsection

Section 54(2) in The Coal Mines Provident Fund Scheme

(2)The Board shall prepare a classified summary of the Asset of the Fund as on the 31st March in each year or on such other dates as the Central Government may specify in Form 'O' annexed hereto, and shall append it to annual report required to be submitted to the Central Government under paragraph 68.