Section 7(2)(b) in Coal Mines (Nationalisation) Act, 1973

[Cites 0, Cited by 1] [Section 7(2)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(2)(b) in Coal Mines (Nationalisation) Act, 1973

(b)no award, decree or order of any court, tribunal or other authority in relation to any coal mine passed after the appointed day, but in relation to any matter, claim or dispute which arose before that day, shall be enforceable against the Central Government or the Government company,

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 7(2)(b) in Coal Mines (Nationalisation) Act, 1973