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[Cites 0, Cited by 0] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(3) in The Coal Mines Pension Scheme, 1998

(3)At any time, when the pension fund so permits, the Board on the recommendation of an actuary may recommend to the Central Government and with its approval may amend the rates of contribution payable under the Scheme or the scale of any benefits admissible or the period for which such benefit may be allowed.