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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(1) in The Mineral Conservation and Development Rules, 2017

(1)The holder of a prospecting license or prospecting license-cum-mining lease shall allow any authorised officer to examine at any time, the accounts maintained by him and shall furnish to the authorised officer, such information and returns as the authorised officer may require.