Section 65A(7) in The Coal Mines Provident Fund Scheme
(7)In this paragraph the expressions 'Consumers' Co-operative Society' and 'Co-operative Credit Society' mean respectively a Consumers' Co-operative Society or a Co-operative Credit Society registered as such or deemed to be registered under the Co-operative Societies Act, 1912(2) of 1912 or under any other law for the time being in force in any State relating to Co-operative Societies and includes registered or deemed to be registered multipurpose co-operative societies running consumers' stores or providing credit facilities in addition to other function.] [Para 65 omitted by G.S.R. 1121 dated 13.8.62.]["65B. Advance from the Fund for the purchase of a dwelling house/flat or for the construction of a dwelling house including the acquisition of a suitable site for the purpose. [Para 65B substituted vice G.S.R. No. 567 dated 9.6.84.]
