Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 26A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 26A(1) in M.P. Minor Mineral Rules, 1996

(1)Agreement of renewal of prospecting license shall be executed in Form-XXVII within a period of three months from the date of sanction order. The period for execution of agreement may be extended by the State Government on the reasons to be recorded.