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.Open in Lexace · Ask the AI about this section
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