Section 31A(8) in The Coal Mines Provident Fund Scheme
(8)A receipt granted by the commissioner, or where so authorised by him, by any officer subordinate to him for the accumulations transferred to the Fund shall be a sufficient discharge of the liability of the employer or the authority making the transfer under sub-paragraph (3) to the extent of the amount transferred and the members whose accumulations are transferred shaH not be required to give any letter of discharge or receipt for such amounts.
