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[Cites 0, Cited by 0] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(4) in The Coal Mines Provident Fund Scheme

(4)[ Before submission of any contribution card in Form 'T' (Revised), Form U (Revised), Form X or Form Y under sub-paragraph (1) for any currency period ending on or after the 31st March, 1973, every employer shall fill in the counterfoil of the contribution card and make over the same to the concerned member who shall retain the same for his own reference.] [Sub-para (4) to para 42 added vide Notification No. 11011(1) 72-PF I (i) 8.8.72.]["(5) Every employer shall submit statement of contribution in Form 'VV' for currency period commencing from the 1st April, 1988 onwards calculated on the basis of ledger in Form 'YY' together with reconciliation of the statement appended thereto."] [Inserted vide G.S.R. 97 dated 13.2.88.][43. Omitted.] [Paragraph 43 omitted vide Government of India, Ministry of Labour Notification No. PF 2 (16) 52 dated the 8th July, 1952.]