Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(1) in Atomic Minerals Concession Rules, 2016

(1)In response to the request made by the State Government under clause (b) of Sub-rule (1) of rule 5, the Department shall intimate to the State Government in writing of the prospective lessee, along with a confirmation regarding grade of atomic minerals in such area being equal to or above the threshold value.