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).

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