Section 65F(5) in The Coal Mines Provident Fund Scheme
(5)[ The member shall, as soon as may be after the marriage of the member, his or her son or daughter or dependent sister is performed but in any case not later than sixty days from the date the advance is drawn, submit to the officer who sanctioned the advance a declaration in such form and in such manner as may be prescribed by the Commissioner to the effect that the marriage was actually performed and the whole amount of the advance drawn by him or her was spent for the purpose.] [Sub-paragraph (5) substituted by G.S.R. No. 1159 dated 8.11.1980.]
