Section 2(2)(j) in The Coal Mines Provident Fund and Miscellaneous Provisions Act, 1948

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Union of India - Subsection

Section 2(2)(j) in The Coal Mines Provident Fund and Miscellaneous Provisions Act, 1948

(j)“superannuation”, in relation to an employee who is a member of the Pension Scheme, means the attainment, by the said employee, of such age as is fixed in the contract or conditions of service as the age on the attainment of which such employee shall vacate the employment.]

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Union of India - Subsection

Section 2(2)(j) in The Coal Mines Provident Fund and Miscellaneous Provisions Act, 1948