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[Cites 0, Cited by 0] [Section 25A(1)] [Section 25A] [Entire Act]

Union of India - Subsection

Section 25A(1)(ii) in The Coal Mines Provident Fund Scheme

(ii)after December, 1967, [(but before January, 1970)] [( ) added vide S.O. 54 dated 2.1.70.] for not less than 95 days, if he is an underground employee and 120 days, if he is a surface employee in a coal mine during a period of six months;