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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(2) in The Coal Mines Provident Fund Scheme

(2)The Commissioner shall be a whole time officer of the Fund and shall not undertake any work not connected with his office without the sanction of the Central Government.[ ] [Sub-paragraph (3) omitted by O.S.R. 1121, dated 13.8.62.][ ] [Sub-paragraph (1) and (4) omitted by O.S.R. 492 dated 1.4.66.]