Section 6A(1)(iv) in The Coal Mines Provident Fund Scheme

[Cites 0, Cited by 0] [Section 6A(1)] [Section 6A] [Entire Act]

Union of India - Subsection

Section 6A(1)(iv) in The Coal Mines Provident Fund Scheme

(iv)If he, as an employer in relation to a coal mine to which the Scheme applies has defaulted in the payment of any dues to the Board or the Fund recoverable from him under the Act or the Scheme, as the case may be.]

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Union of India - Subsection

Section 6A(1)(iv) in The Coal Mines Provident Fund Scheme