Section 27A(3B) in The Coal Mines Provident Fund Scheme
(3B)Where cessation of voluntary contribution is permitted under sub-paragraph (3A) within six months from the date of commencement of the Coal Mines Provident Fund (Amendment) Scheme, 1964, the Commissioner or any other Officer subordinate to him and duly authorised by him may, if the member so desires, allow the member to withdraw his voluntary contribution to the Fund made till the date from which cessation of voluntary contribution is permitted, together with such interest as may be admissible under paragraph 61.] [Sub-paras (3A) and (3B) added vide G.S.R. 128 dated 20.1.1964.]
