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

Union of India - Subsection

Section 25B(4) in The Coal Mines Provident Fund Scheme

(4)If any question arises whether an employee is required to become or continue as a member of the Fund or as regards the date from which he is required to be come a member, the decision thereon of the Coal Mines Provident Fund Commissioner shall be final.