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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

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

(d)"Children" means legitimate children and includes adopted children if the [(commissioner)] [Inserted by S.R.O. 1360 dated 1.6.56.] is satisfied that under the personal law of the member adoption of a child is legally recognised ;