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[Cites 0, Cited by 2] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(2) in Coal Mines (Nationalisation) Act, 1973

(2)In addition to the sum referred to in sub-section (1), the Central Government shall pay, in cash, to the Commissioner, such amount as may become due to the owner of a coal mine in relation to any period, after the appointed day, during which the management of the coal mine remains vested in the Central Government.