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[Cites 0, Cited by 0] [Section 31C] [Entire Act]

Union of India - Subsection

Section 31C(4) in The Coal Mines Provident Fund Scheme

(4)The transfer of accumulation under sub-paragraph (3) shall be made by means of an account payee cheque in favour of the authority administering the Provident Fund to which the amount is transferred and in the event of any Bank collection charges being demanded by the authority administering the Provident Fund of the new establishment the same shall be paid out of the Reserve Account of the Fund referred to in sub-paragraph (4) of paragraph 63.