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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(5) in Coal Blocks Allocation Rules, 2017

(5)Upon entering of the agreement as specified in sub-rule (1) and (2) and providing performance bank guarantee as specified in sub-rule (3), the successful allocatee shall be entitled to receive an allocation order from the Central Government in respect of the coal block for which it was declared successful allocatee.