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Union of India - Section

Section 260 in The Coal Mines Regulations, 2017

260. Repeal and savings.

(1)The Coal Mines Regulations, 1957 are hereby repealed.
(2)Notwithstanding the repeal referred to in sub-regulation (1), anything done or any action taken under the regulations so repealed including any order or certificate issued, authorisation or permit granted or renewed, any order or direction made thereunder shall be deemed to have been done or taken or issued or granted or renewed or made under the corresponding provisions of these regulations.