Section 10(2)(c) in Coal Mines Provident Fund and Bonus Schemes Act, 1948

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Union of India - Subsection

Section 10(2)(c) in Coal Mines Provident Fund and Bonus Schemes Act, 1948

(c)examine, with respect to any matter relevant to any of the purposes aforesaid, the employer, his agent or servant or any other person found in charge of the coal mine or its office or whom the Inspector has reasonable cause to believe to be or to have been an employee in the coal mine

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Union of India - Subsection

Section 10(2)(c) in Coal Mines Provident Fund and Bonus Schemes Act, 1948