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[Cites 0, Cited by 0] [Section 18(6)] [Section 18] [Entire Act]

State of Jharkhand - Subsection

Section 18(6)(b) in Jharkhand Minor Mineral (Auction) Rules, 2017

(b)completes prospecting operations in accordance with the guidelines issued by the Director, Geology resulting in determination of evidence of mineral contents, such holder shall make an application to the Director, Mines/Deputy Commissioner for grant of a mining lease accompanied with the first instalment, being ten percent of the upfront payment: