Section 2 in Coal Mines Labour Welfare Fund (Repeal) Act, 1986
2. Definitions.-
In this Act, unless the context otherwise requires,-(a)"the Act" means the Coal Mines Labour Welfare Fund Act, 1947 (32 of 1947);(b)"appointed day" means the date on which this Act comes into force;(c)"Housing Board" means the Coal Mines Labour Housing Board constituted under section 6 of the Act.
