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[Cites 0, Cited by 0] [Section 55(2)] [Section 55] [Entire Act]

Union of India - Subsection

Section 55(2)(v) in The Coal Mines Provident Fund Scheme

(v)[ for paying late fees and such other charges as may be levied by the Life Insurance Corporation of India in cases where remittance of premia in respect of any policy financed from the Fund under paragraph 65C is delayed for no fault of the concerned member or where any such policy having been paid up or having lapsed for no fault of the concerned member is to be revived;] [Clause (v) to para 55 inserted vide Notification No. 11011(1)/72-PF (I) (i) dated 8.8.72.]