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[Cites 0, Cited by 2] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(1) in Coal Mines (Nationalisation) Act, 1973

(1)The Central Government shall, within thirty days from the specified date, pay, in cash, to the Commissioner for payment to the owner of a coal mine, an amount equal to the amount specified against the coal mine in the Schedule and shall also pay to the Commissioner such sums as may be due to the owner of a coal mine under section 9.