Section 55(2)(vi) in The Coal Mines Provident Fund Scheme

[Cites 0, Cited by 0] [Section 55(2)] [Section 55] [Entire Act]

Union of India - Subsection

Section 55(2)(vi) in The Coal Mines Provident Fund Scheme

(vi)[ for making payment to the member or to the nominee or legal heir or representative of deceased member, as the case may be, where the amount payable to the member is either withdrawn by and paid to a person other than rightful claimant or where such amount, when remitted by money-order or by an account payee cheque, is paid to a person other than a rightful claimant.] [Clause (vi) to para 55 inserted vide G.S.R. 308 dated 15.3.80.]

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Union of India - Subsection

Section 55(2)(vi) in The Coal Mines Provident Fund Scheme