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[Cites 0, Cited by 0] [Section 37B] [Entire Act]

Union of India - Subsection

Section 37B(1) in The Coal Mines Provident Fund Scheme

(1)Every employer shall, in respect of every member in coal mine to which this Scheme applies on or before the commencement of the quarter of period of currency, as the case may be, open :-
(i)Contribution cards in Form 'T' or Form 'U' annexed hereto as the case may be, in respect of any period of Currency commencing on or after the 1st July, 1964 but before the 31st March, 1968 for the first quarter of such currency period.
(ii)[ Contribution cards in Form 'T' (Revised) or Form 'U' (Revised) annexed hereto, as the case may be, in respect of any period of currency commencing on or after the 1st April, 1968, where the member is not eligible to join the Coal Mines Family Pension Scheme under paragraph 3 of the Coal Mines Family Pension Scheme, 1971 (hereafter referred to as the Pension Scheme):
(iii)Contribution cards in Form 'X' or Form 'Y' annexed hereto, as the case may be, in respect of any period of currency commencing on or after 1st April, 1972, where the member is eligible to join the Coal Mines Family Pension Scheme under paragraph 3 of the Pension Scheme].
(iv)[ Ledger, in duplicate, in respect of each member for currency period commencing from the 1st April, I 988 onwards in Form 'YY'.] [Inserted vide G.S.R. No. 97 dated 13.2.88.]