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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(3) in Atomic Minerals Concession Rules, 2016

(3)The State Government may, either with the prior approval of the Department or at the instance of the Department, impose such further conditions as may be necessary in the interests of development of atomic minerals or areas containing atomic minerals in association with other minerals.