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[Cites 0, Cited by 0] [Section 14(6)] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(6)(c) in The Coal Mines (Special Provisions) Act, 2015

(c)no liability for the contravention of any provision of law for the time being in force, relating to any act or omission prior to the date of vesting order or allotment order, as the case may be, shall be enforceable against the successful bidder or allottee or the Central Government.