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[Cites 0, Cited by 0] [Section 3E(2)] [Section 3E] [Entire Act]

Union of India - Subsection

Section 3E(2)(b) in The Coal Mines Provident Fund And Miscellaneous Provisions (Amendment) Act, 1996

(b)such sums as the Central Government may, after due appropriation made by Parliament by law in this behalf, specify;