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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(2) in The Coal Mines Pension Scheme, 1998

(2)Every employer shall be responsible for payment of the amount equivalent to one and one-sixth per cent. of the salary of the employee to be transferred from the fund as employer's share in terms of clause (b) of paragraph 3 and the same shall not be deducted from the salary or other benefits of the employee.