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

Union of India - Subsection

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

(g)“member” means a member of the Fund. 12[(h) “Pension Fund” means the Pension Fund established under sub-section (2) of section 3E;(i) “Pension Scheme” means the Coal Mines Pension Scheme framed under sub-section (1) of section 3E;