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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 65A] [Entire Act] Union of India - Subsection Section 65A(4) in The Coal Mines Provident Fund Scheme (4)The amount remitted to a Consumers' Co-operative Society or as the case may be, to a Co-operative Credit Society under this paragraph shall be a non-recoverable advance.
