1. Short title and commencement.-
(1) This Act may be called the Coal Grading Board (Repeal) Act, 1959.
(2) It shall come into force on such date1 as the Central Government may, by notification in the Official Gazette, appoint.
1. 14th August, 1959, vide notification No. S.O. 1771, dated 7th August, 1959, see Gazette of India, Extraordinary, Part II, sec. 3(ii).