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[Cites 0, Cited by 0] [Section 3E(2)] [Section 3E] [Entire Act]

Union of India - Subsection

Section 3E(2)(a) in The Coal Mines Provident Fund And Miscellaneous Provisions (Amendment) Act, 1996

(a)such sums, not exceeding one- fourth, of the amount payable to the Fund under sub- section (1) of section 10D as the employer' s contribution as well as the employee' s contribution, as may be specified in the Pension Scheme;