Section 4(3)(e) in The Minerals (Transfer of Mining Lease Granted Otherwise than through Auction for Captive Purpose) Rules, 2016

[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

(e)on and from the date of transfer of the mining lease, the transferee shall be bound by the provisions of the Act and the rules made thereunder.

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