Section 17(2) in Coal Blocks Allocation Rules, 2017
(2)Notwithstanding such repeal, anything done or any action taken under the Auction by Competitive Bidding of Coal Mines Rules, 2012, shall be deemed to have been done or taken under the corresponding provisions of these rules and any process of allocation pending under the said Auction by Competitive Bidding of Coal Mines Rules, 2012 shall continue and after the final allocation of the coal block the remaining procedure and conditions under the corresponding provisions of these rules shall be applicable.
