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[Cites 0, Cited by 0] [Section 14(6)] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(6)(a) in The Coal Mines (Special Provisions) Act, 2015

(a)no claim for wages, bonus, royalty, rate, rent, taxes, provident fund, pension, gratuity or any other dues in relation to a Schedule I coal mine in respect of any period prior to the date of vesting order or allotment order, as the case may be, shall be enforceable against the Central Government or the successful bidder or the allottee, as the case may be;