Section 27A(4) in The Coal Mines Provident Fund Scheme
(4)[ The voluntary contribution applied for under sub-paragraph (2) or the variation thereof under sub-paragraph (3) or cessation thereof under sub-paragraph (3A), as the case may be shall take effect from the beginning of a prospective wage period, as may be directed in each case by the Commissioner or when so authorised by the Commissioner, by any officer subordinate to him.] [Sub-para (4) re-constituted vide G.S.R. 128 dated 20.1.1964.]
