Section 9 in The Coking Coal Mines (Emergency Provisions) Act, 1971
9. Provisions of sections 4 and 5 and sections 10 to 20 to apply to this Chapter.
The provisions of sections 4 and 5 and sections 10 to 20 (both inclusive) shall apply to a coke oven plant, the management of which has vested in the Central Government under section 7, as they apply to a coking coal mine, and references therein to a coking coal mine and the appointed day shall be construed, unless the oven plant and the specified date.
