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[Cites 0, Cited by 1] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2) in Coal Mines Labour Welfare Fund Act, 1947

(2)There shall also be credited to the housing account of the Fund–
(a)any grant made there by the Central Government;
(b)rents, if any, realized from housing accommodation constructed out of such account; and
(c)any other moneys received by the Housing Board.