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Union of India - Section

Section 10A in Coal Mines Provident Fund and Bonus Schemes Act, 1948

10A. [ Mode of recovery of money due from an employer. [Inserted by Act 21 of 1951, section 2 ]

- Any amount due from an employer in respect of any contribution or bonus under any scheme framed under this Act may be recovered by the Central Government in the same manner as an arrear of land revenue.]