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

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Union of India - Subsection

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

(ii)any apprentice or trainee who receives stipend or other remuneration from the employer;] 6[(e) “employer”, when used in relation to a coal mine, means any person who is the immediate proprietor or lessee or occupier of the coal mine or of any part thereof and in the case of a coal mine the business whereof is being carried on by a liquidator or receiver, such liquidator or receiver and in the case of a coal mine owned by a company the business whereof is being carried on by a managing agent, such managing agent; but does not include a person who merely receives a royalty, rent or fine from the coal mine, or is merely the proprietor of the coal mine, subject to any lease, grant or licence for the working thereof, or is merely the owner of the soil and not interested in the coal of the coal mine; but any contractor for the working of a coal mine or any part thereof shall be subject to this Act in like manner as if he were an employer, but not so as to exempt the employer from any liability;] 7[***]

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Union of India - Subsection

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