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

Union of India - Subsection

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

(iii)[ after December, 1969, for not less than 48 days, if he is an underground employee and 60 days, if he is a surface employee in a quarter ;] [Clause (iii) added vide S.O. 54 dated 2.1.70.]