Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 32] [Entire Act] Union of India - Subsection Section 32(1) in The Mineral Conservation And Development Rules, 1988 (1)Every holder of a prospecting license or a mining lease shall, wherever top soil exists and is to be excavated for prospecting or mining operations, remove it separately.
