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[Cites 0, Cited by 0] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(4) in The Coal Mines Provident Fund Scheme

(4)Where such trustee, being a member of either House of Parliament, attends meeting of the Board, he shall be entitled to such travelling allowance and daily allowance' as may be admissible to him under the rules laid down by the Central Government' on the subject from time to time.