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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(2)(a) in The Mineral Concession Rules, 1960

(a)a [non-refundable] [ Inserted by G.S.R. 56(E), dated 17.1.2000 (w.e.f. 18.1.2000).] fee calculated in accordance with the provisions of Schedule II; and