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[Cites 0, Cited by 0] [Section 42(2)] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(2)(c) in Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016

(c)where sale has occurred, between related parties and/or where the sale is not on arms' length basis, then such sale shall not be recognized as a sale for the purpose of this rule and in such case, sub-clause (d) shall be applicable.