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The Coal Mines Provident Fund and Miscellaneous Provisions Act, 1948 3F. Special grant by Central Government.- The Central Government shall, after due appropriation made by Parliament by law in this behalf, pay such further sums as may be determined by it into the Family Pension Fund to meet all the expenses in connection with the administration of the Coal Mines Family Pension Scheme other than the expenses towards the cost of any benefits provided by or under the said Scheme.]    |
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