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[Cites 0, Cited by 0] [Section 8A] [Entire Act]

Union of India - Subsection

Section 8A(7) in The Mines And Minerals (Development And Regulation) Act, 1957

(7)Any holder of a lease granted, where mineral is used for captive purpose, shall have the right of first refusal at the time of auction held for such lease after the expiry of the lease period.