Section 12 in The Mines and Minerals (Development and Regulation) Amendment Act, 2023
12. Amendment of section 12A
In section 12A of the principal Act,—(i)after the words "composite licence", wherever they occur, the words "or exploration licence" shall be inserted;(ii)in sub-section (4), in the proviso, for the words "or of a composite licence", the words "or composite licence" shall be substituted.
