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[Cites 0, Cited by 0] [Section 6A(7)] [Section 6A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6A(7)(a) in M.P. Minor Mineral Rules, 1996

(a)For an applicant in whose favour prospecting licence was sanctioned prior to the date 12-1-2015, and the application of its renewal under the provisions of Mineral Concession Rules, 1960 has been submitted prior to the date of 10-2-2015. Scrutiny of the same shall be made under the provisions of the then prevailing Mineral Concession Rules, 1960. If the applicant is found eligible, then renewal of prospecting license shall be made for the period applied for renewal.