Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 17A(2C)] [Section 17A] [Entire Act] Union of India - Subsection Section 17A(2C)(i) in The Mines And Minerals (Development And Regulation) Act, 1957 (i)for the words, “may be prescribed by the Central Government.”, the words “specified in the Fifth Schedule” shall be substituted;