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Union of India - Section

Section 262 in The Coal Mines Regulations, 2011

262. Repeal and savings.

- The Indian Coal Mines Regulations, 1957 are herby replaced:Provided that all acts done or orders issued or certificates, authorisation or permits granted or renewed under the said regulations shall be deemed to have been done, issued, granted or renewed under the corresponding provisions of these regulations.First ScheduleForm I(See Regulation 3, 6, 7, 8)(Notice of Opening, Closing or Change of name)From..................................................To