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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(4) in Atomic Minerals Concession Rules, 2016

(4)In case the lease is terminated for default of the lessee, he shall be entitled for claiming the benefit of Sub-rule (3) at any time not earlier than three calendar months norlater than six calendar months.