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[Cites 0, Cited by 0] [Section 65] [Entire Act]

Union of India - Subsection

Section 65(3) in The Mineral Conservation and Development Rules, 2017

(3)The authorities referred to in sub-rule (2) shall keep the information provided in the receipt confidential, and if required, the authorised officer may utilise the said information for general studies, planning or policy making purpose.