Section 3(1)(c) in The Coal Mines (Special Provisions) Act, 2015

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Union of India - Subsection

Section 3(1)(c) in The Coal Mines (Special Provisions) Act, 2015

(c)"appointed date" in relation to—

(i)Schedule I coal mines excluding Schedule II coal mines, shall be the 24th day of September, 2014 being the date on which the allocation of coal blocks to prior allottees stood cancelled; and

(ii)Schedule II coal mines shall be the 1st day of April, 2015 being the date on which the allocation of coal blocks to prior allottees shall stand cancelled,

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Union of India - Subsection

Section 3(1)(c) in ﻿The Coal Mines (Special Provisions) Act, 2015

Section 3(1)(c) in The Coal Mines (Special Provisions) Act, 2015