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[Cites 0, Cited by 0] [Section 31C] [Entire Act]

Union of India - Subsection

Section 31C(5) in The Coal Mines Provident Fund Scheme

(5)The receipt granted by the authority administering the Provident Fund to which any amount is transferred under this paragraph shall be a sufficient discharge of the liability of the Fund to the member whose accumulations are transferred to the extent of the amount transferred.]