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[Cites 0, Cited by 0] [Section 63(2)] [Section 63] [Entire Act]

Union of India - Subsection

Section 63(2)(b) in The Coal Mines Provident Fund Scheme

(b)[ after expiry of a period of six months from the date of termination of his service if in: the meanwhile he does not inform the commissioner in writing that he has been re-employed in any coal mine to which the said Scheme or the Scheme published with the notification of the Government of India in the late Ministry of Labour No. SRO 657 dated the 12th March, 1956 or the Scheme published with the notification of the Government of India in the Ministry of Labour and Employment No. SO 32 dated the 11th February, 1958, apply.] [Clause (b) of para 63(2) reconstituted vide G.S.R. 1061 dated 15.6.1963.]