Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 31B] [Entire Act]

Union of India - Subsection

Section 31B(2) in The Coal Mines Provident Fund Scheme

(2)On receipt of an application under sub-paragraph (1) the Commissioner or, where so authorised by him any other officer subordinate to him shall ascertain from the authority administering the Provident Fund to which the member was subscribing period to his joining the Fund whether the rules of that Provident Fund permit the desired transfer.