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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(8) in Atomic Minerals Concession Rules, 2016

(8)The lessee shall submit, one hundred and eighty days before the expiry of every five years period specified in subrule (7), a mining plan for mining operations for the next period of subsequent five years.