Section 6(2) in Coal Mines Labour Welfare Fund (Repeal) Act, 1986
(2)Where, before the appointed day, any cause of action for any suit or proceeding or any right to appeal arose in favour of or against the Housing Board and the institution of any suit or proceeding on such cause of action or the filing of such appeal was not barred because the appointed day, such suit or proceeding may be instituted or appeal may be filed by or against the Central Government or the Government company, as the case may be.
