Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 5] [Section 2] [Entire Act] Union of India - Subsection Section 2(e) in Coal Mines Provident Fund and Bonus Schemes Act, 1948 (e)"employer" means the owner of a coal mine as defined in clause (g) of section 3 of the Indian Mines Act, 1923 (4 of 1923);
