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[Cites 0, Cited by 0] [Section 25A(1)] [Section 25A] [Entire Act]

Union of India - Subsection

Section 25A(1)(iv) in The Coal Mines Provident Fund Scheme

(iv)[ after December, 1978, for not less than 48 days, if he is an underground employee and 60 days, if he is a surface employee from the date he is employed in a coal mine] [Clause (iv) of paragraph 25A inserted vide G.S.R. 463 dated 24.3.79.];