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[Cites 0, Cited by 0] [Section 57] [Entire Act]

Union of India - Subsection

Section 57(6) in The Mineral Conservation and Development Rules, 2017

(6)A copy of every requisition referred to in sub-rule (5) shall be recorded in a bound paged book kept for the purpose, and on receipt of such a requisition, the holder of the mining lease shall provide as soon as possible the materials and facilities requisitioned by the mining engineer.