Section 23 in The Payment Of Wages (Mines) Rules, 1956
23. Rescission and savings
.- The Payment of Wages (Mines) Rules, 1949, are hereby rescinded but all acts done and orders issued under the rules so rescinded shall so far as they are not inconsistent with these rules, be deemed . to have been respectively done and issued under these rules.[Form A] [Inserted by S.O. 794, dated 24-2-1964](See rule 2-A)Notice Of Opening, Abandonment, Discontinuance, Re-Opening And Change In The Ownership And Address, Etc.From..................................................................................................ToThe Regional Labour Commissioner (Central),..........................................................................Sir,I have to furnish the following particulars in respect of ..................................................... at ............................(mine) of..........................(owner).
