Section 33(2)(c) in The Coal Mines Provident Fund Scheme

[Cites 0, Cited by 0] [Section 33(2)] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(2)(c) in The Coal Mines Provident Fund Scheme

(c)if the wages have become due but have not been paid, within forty eight hours after receiving a request in that behalf from the member, to affix to the card of the member a stamp or stamps in respect of the period, ending at the date of such termination, expiration or request.

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Union of India - Subsection

Section 33(2)(c) in The Coal Mines Provident Fund Scheme