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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(2)(d) in Coking Coal Mines (Nationalisation) Act, 1972

(d)[ all sums deducted by the employer from the salary or wages of any workman or other employee of the coking coal mine or group of coking coal mines or coke oven plant, as the case may be, for credit to any provident fund, or any fund established for the welfare of such workmen or other employees but not deposited to the credit of the said fund;] [Substituted for clause (d) by Act 41 of 1973, section 3]