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[Cites 0, Cited by 0] [Section 25A(1)] [Section 25A] [Entire Act]

Union of India - Subsection

Section 25A(1)(i) in The Coal Mines Provident Fund Scheme

(i)in the period beginning with [(December, 1961)] ['December 1962' for Assam, Talcher and Rewa & Korea vide G.SR. 161, 162 & 163 and 49 respectively dated 19.1.68.] and ending with December, 1967, for not less than 105 days, if he is an underground employee and 130 days, if he is a surface employee, and