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[Cites 0, Cited by 6] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(1) in Coal Mines (Nationalisation) Act, 1973

(1)Every liability of the owner, agent, manager or managing contractor of a coal mine, in respect of any period prior to the appointed day, shall be the liability of such owner, agent, manger or managing contractor, as the case may be, and shall be enforceable against him and not against the Central Government or the Government company.