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2. Definitions.-

In this Act, unless the context otherwise requires,-

(a) "the Act" means the Coal Mines Labour Welfare Fund Act, 1947 (32 of 1947);

(b) "appointed day" means the date on which this Act comes into force;

(c) "Housing Board" means the Coal Mines Labour Housing Board constituted under section 6 of the Act.

1. 1st October, 1986, vide notification No. S.O. 681(E), dated 19th September, 1986, see Gazette of India, Extraordinary, Part II, sec. 3(ii).



Coal Mines Labour Welfare Fund (Repeal) Act, 1986 Back




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