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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(1) in Atomic Minerals Concession Rules, 2016

(1)Subject to the provisions of this rule,the mining lease shall lapse where mining operations are not commenced within a period of two years from the date of execution of the mining lease, or is discontinued for a continuous period of two years after commencement of such operations.