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[Cites 0, Cited by 0] [Section 37G] [Entire Act]

State of Rajasthan - Subsection

Section 37G(7) in The Rajasthan Minor Mineral Concession Rules, 1986

(7)If no decision is conveyed within the period stipulated under sub-rule (6), the mining plan or simplified mining scheme or the modified mining plan or scheme, as the case may be, shall be deemed to have been provisionally approved and such approval shall be subject to the final decision whenever communicated.