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

Union of India - Subsection

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

(b)no award, decree, attachment or order of any court, tribunal or other authority in relation to any Schedule I coal mine passed prior to the date of commencement of this Act, in relation to the land and mine infrastructure of Schedule I coal mines, shall be enforceable against the Central Government or the successful bidder or the allottee, as the case may be;