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[Cites 0, Cited by 0] [Section 52] [Entire Act]

Union of India - Subsection

Section 52(2) in The Coal Mines Provident Fund Scheme

(2)[ On receipt of the [@] [Inserted vide S.R.O. 3306 dated 22nd October 1954.] (Form 'VV') relating to any period of currency commencing on or after the 1st April, 1953 and after verification of the deposits received from the coal mines concerned, the total amount of contribution [to the Coal Mines Provident Fund] [[ ] Inserted vide Notification No. 11011(1) 72-PF I (i) dated 8.8.72.] entered in the [Form-VV] [Inserted vide S.R.O. 3306 dated 22nd October 1954.] shall be credited to an account to be called "The Provident Fund Account" by contra debit to the "Suspense General Account."]