Section 33(2)(a) in The Coal Mines Provident Fund Scheme

[Cites 0, Cited by 0] [Section 33(2)] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(2)(a) in The Coal Mines Provident Fund Scheme

(a)before the termination of the employment, except where the employment is terminated by the member without any notice or intimation to the employer in which case the employer shall pay contributions within fourteen days of the termination of the employment,

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Union of India - Subsection

Section 33(2)(a) in The Coal Mines Provident Fund Scheme