Section 63A in The Coal Mines Provident Fund Scheme
63A. [ Withdrawal before Retirement. [Inserted vide G.S.R. No. 237 dated 2.4.88.]
- Notwithstanding anything contained in clause (a) of sub-paragraph (1) of paragraph 63 above, the amount standing to the credit of a member up to the end of penultimate year of his service shall be paid to him at least three months in advance of his impending date of retirement.]
