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

Union of India - Subsection

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

(v)[ after March, 1989, for not less than 30 days from the date he is employed in a coal mine.] [Clause (v) of paragraph 25A inserted vide G.S.R. No. 258 dated 8.4.89.]