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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(1)(a) in The Minerals (Evidence of Mineral Contents) Rules, 2015

(a)In the case of grant of prospecting licence, -
(i)carried out Reconnaissance Survey (G4) to establish anomalous zones (areas) worthy of further exploration; and
(ii)prepared a geological study report conforming to Part IV of the Schedule and such geological study report has been submitted to the State Government;