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[Cites 0, Cited by 0] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(5) in The Coal Mines Provident Fund Scheme

(5)Where such trustee is neither a member of the State Legislature nor of either House of Parliament and he resides at the place where the meeting of the Board' is held and he attends such meeting. he shall be entitled only to the actual amount of conveyance hired subject to a maximum of Rs. 10/-. per day.