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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(c) in Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016

(c)"illegal mining" means any reconnaissance or prospecting or mining operation undertaken by any person or a company in any area without holding a mineral concession as required under sub-section (1) of section 4: