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[Cites 0, Cited by 0] [Section 65C] [Entire Act]

Union of India - Subsection

Section 65C(7) in The Coal Mines Provident Fund Scheme

(7)No payment under sub-paragraph (1) shall be made towards the premium on an educational endowment policy or a marriage endowment policy if that policy is due for payment in whole or part before the member attains fifty years of age.