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

Union of India - Subsection

Section 2(i) in The Coking Coal Mines (Emergency Provisions) Act, 1971

(i)"mining company" means a company owning a coking coal mine, and in relation to a foreign company within the meaning of section 591 of the Companies Act, 1956 (1 of 1956), the undertaking of that company in India;