Section 10(4)(d) in The Coal Mines (Special Provisions) Rules, 2014

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Union of India - Subsection

Section 10(4)(d) in The Coal Mines (Special Provisions) Rules, 2014

(d)A person who is eligible under sub-section (3) of section 4 of the Ordinance shall also meet the following eligibility criteria, namely:-

(i)a company eligible to bid for any Schedule II coal mine under sub-section (3) of Section 4 of the Ordinance shall have incurred an expenditure of not less than eighty per cent of the total project cost of the unit or phase of the specified end use plant for which the company is bidding,

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Union of India - Subsection

Section 10(4)(d) in The Coal Mines (Special Provisions) Rules, 2014