Section 2 in The Coal Grading Board (Repeal) Act, 1959
2. Definitions.-
In this Act, unless the context otherwise requires,-(a)"appointed day" means the date on which this Act comes into force;(b)"Coal Board" means the Coal Board established under section 4 of the Coal Mines (Conservation and Safety) Act, 1952 (12 of 1952);(c)"Coal Grading Board" means the Coal Grading Board constituted under section 3 of the Coal Grading Board Act, 1925 (31 of 1925).
