Legal Document View

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
[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(m) in Coal Blocks Allocation Rules, 2017

(m)"coal linkage" means a contract entered between coal producing Government company or corporation and consumer for supply of coal in accordance with the terms and conditions of the relevant fuel supply agreement;