Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(15) in The Coal Mines (Special Provisions) Act, 2015

(15)The successful bidder or allottee of the coal mine whose vesting order or allotment order has been terminated shall be deemed to be the priorallottee for the purposes of immediate next auction or allotment of the said coal mine.