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[Cites 0, Cited by 0] [Section 65A] [Entire Act]

Union of India - Subsection

Section 65A(11) in The Coal Mines Provident Fund Scheme

(11)Where any advance granted under this paragraph has been misused by the member, no further advance shall be granted to him under this paragraph within a period of three years from the date of grant of the said advance or till the full recovery of the amount of the said advance, with penal interest thereon, whichever is later.]