Section 63(2)(a) in The Coal Mines Provident Fund Scheme

[Cites 0, Cited by 0] [Section 63(2)] [Section 63] [Entire Act]

Union of India - Subsection

Section 63(2)(a) in The Coal Mines Provident Fund Scheme

(a)[if] [The word 'if' inserted vide G.S.R. 1061 dated 15.6.63.] he has migrated from India for permanent settlement abroad or [being a national of a country other than India and having ceased to work in or in connection with a coal mine declares his intention of leaving India for at least a year or] [Inserted vide S.R.O. 2041 dated 7.9.1955.],

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Union of India - Subsection

Section 63(2)(a) in The Coal Mines Provident Fund Scheme