Section 2(b) in The Coal India (Regulation Of Transfers And Validation) Act, 2000
(b)"subsidiary company" means the following subsidiary companies of Coal India, namely:-(i)the Central Coal Fields Limited, Ranchi and includes its predecessor Government company, namely, the National Coal Development Corporation Limited, Ranchi;(ii)the Bharat Coking Coal Limited, Dhanbad;(iii)the Western Coal Fields Limited, Nagpur;(iv)the Eastern Coal Fields Limited, Sanctoria;(v)the Central Mine Planning and Design Institute Limited, Ranchi;(vi)the South-Eastern Coal Fields Limited, Bilaspur;(vii)the Northern Coal Fields Limited, Singrauli;(viii)the Mahanadi Coal Fields Limited, Sambalpur. and includes such other subsidiary company of Coal India as may be incorporated under the Companies Act, 1956 (1 of 1956) from time to time;
