Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 49(1)] [Section 49] [Entire Act] Union of India - Subsection Section 49(1)(i) in The Mines (Amendment) Act, 1983 (i)any Mining Board constituted under section 12 of the principal Act and functioning as such on the aforesaid date shall stand dissolved;