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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2A) in The Coal Mines Provident Fund Scheme

(2A)[ Where the Central Government directs that a trustee appointed under clause (d) of sub-section (1) of section 3-A of the Act to represent any state Government shall cease to be a trustee, the State Government concerned shall be consulted ;] [The new sub-paragraph (2A) added by G.S.R. 492 dated 1.4.66.]