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[Cites 0, Cited by 0] [Section 65(1)] [Section 65] [Entire Act]

Union of India - Subsection

Section 65(1)(c) in Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016

(c)the quantities of atomic minerals recovered incidental to such prospecting / mining operations shall be collected and stacked separately and a report to that effect shall be sent to the Secretary, Department of Atomic Energy, Mumbai and the Director, Atomic Minerals Directorate for Exploration and Research, Hyderabad every three months for such further action by the concession holder as may be directed by the Atomic Minerals Directorate for Exploration and Research or the Department of Atomic Energy.