Central Government Act
Section 25FFF(1B) in The Industrial Disputes Act, 1947
(1B) For the purposes of sub- sections (1) and (1A), the expressions" minerals" and" mining operations" shall have the meanings respectively assigned to them in clauses (a) and (d) of section 3 of the Mines and Minerals (Regulation and Development) Act, 1957 (67 of 1957 ).]