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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(1) in Atomic Minerals Concession Rules, 2016

(1)No mining operations shall be undertaken with respect to a mining lease granted under Sub-rule (7) of rule 6, except in accordance with a mining plan which has been approved by the Directorate pursuant to clause (b) of Sub-section (2) of section 5: