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[Cites 0, Cited by 0] [Section 9(7)] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(7)(b) in The Mines and Minerals (Development and Regulation) Amendment Act, 2023

(b)after completion of auction, the exploration licence or letter of intent for grant of exploration licence has been terminated or lapsed for any reason whatsoever, the Central Government may require the State Government to conduct and complete the auction or re-auction process, as the case may be, within such period as may be fixed in consultation with the State Government, and in cases where such auction or re-auction process is not completed within such period, the Central Government may, after the expiry of the period so fixed, conduct auction for the grant of exploration licence for such area: