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[Cites 0, Cited by 0] [Section 17A(2C)] [Section 17A] [Entire Act]

Union of India - Subsection

Section 17A(2C)(ii) in The Mines And Minerals (Development And Regulation) Act, 1957

(ii)the following shall be inserted, namely:— “Provided that the Central Government may, by notification in the Official Gazette and for reasons to be recorded in writing, amend the Fifth Schedule so as to modify the entries mentioned therein in the said Schedule with effect from such date as may be specified in the said notification.