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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(k) in The Coal Mines Provident Fund Scheme

(k)[ "Period of Membership" means in respect of a member the period beginning with the day on which he was employed in the coal mine wherefrom he qualifies for the membership of the fund and [(ending with the date on which the amount standing to his credit in the Fund and refundable under paragraph 63 is tendered for payment)] [Clause (k) reconstituted vide S.R.O. 2564, dated 31.7.57.].