Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(2)(e) in The Coal Mines (Conservation and Development) Act, 1974

(e)all contracts entered into, and all matters and things engaged to be done by, with, or for, the Coal Board and subsisting immediately before the appointed day, shall be deemed, on and from the appointed day, to have been entered into or engaged to be done by, with or for, the Central Government;