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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(2) in Atomic Minerals Concession Rules, 2016

(2)The intimation referred to in Sub-rule (1) shall be considered to be evidence to show the existence of mineral contents for atomic minerals in the area for the purposes of clause (b) of Sub-section (2) of section 5 and a copy of such intimation shall also be sent to the prospective lessee.