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[Cites 0, Cited by 0] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(2) in The Coal Mines Provident Fund Scheme

(2)Every employee in a coal mine to which this scheme applies, other than an excluded employee, shall be required to become a member of the Fund (hereinafter called the "initial member") from the beginning of the first period or quarter before the first of October, 1948, in respect of which he qualifies for a bonus under paragraph 4 or paragraph 5 of the Coal Mines Bonus Scheme :Provided that an initial member, who has received before the first October 1948, from his employer the full amount of his as well as the employer's contribution on his leaving employment in the coal mining industry, shall cease to be an initial member.