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[Cites 0, Cited by 4] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(f) in The Mines And Minerals (Development And Regulation) Act, 1957

(f)"prescribed" means prescribed by rules made under this Act;
(fa)“production” or any derivative of the word “production” means the winning or raising of mineral within the leased area for the purpose of processing or dispatch;’;