Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 14 in The Coal Mines Provident Fund Scheme

14. Meetings of Board of Trustees.

[‡] [The words 'and Executive Committee' 'and the Committee' 'or the committee as the case may be' 'or of the committee as the case may be to every member of the committee' 'or of the committee as the case may be' deleted by S.R.O. 1360 dated 1.6.56.] - The Board [‡] [The words 'and Executive Committee' 'and the Committee' 'or the committee as the case may be' 'or of the committee as the case may be to every member of the committee' 'or of the committee as the case may be' deleted by S.R.O. 1360 dated 1.6.56.] shall meet at such place and time as may be appointed by the Chairman of the Board. [‡] [The words 'and Executive Committee' 'and the Committee' 'or the committee as the case may be' 'or of the committee as the case may be to every member of the committee' 'or of the committee as the case may be' deleted by S.R.O. 1360 dated 1.6.56.]