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[Cites 0, Cited by 0] [Section 49(1)] [Section 49] [Entire Act]

Union of India - Subsection

Section 49(1)(iii) in The Mines (Amendment) Act, 1983

(iii)all proceedings pending on the aforesaid date in any Mining Board shall stand transferred to the said Committee which shall deal with them as if they had been pending therein.