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[Cites 0, Cited by 1] [Section 20A] [Entire Act]

Union of India - Subsection

Section 20A(1) in The Mines And Minerals (Development And Regulation) Act, 1957

(1)Notwithstanding anything contained in this Act, the Central Government may issue such directions to the State Governments, as may be required for the conservation of mineral resources, or on any policy matter in the national interest, and for the scientific and sustainable development and exploitation of mineral resources.