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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(g) in Atomic Minerals Concession Rules, 2016

(g)"illegal mining" means any reconnaissance or prospecting or mining operation undertaken by any person or a company in any area without holding a mineral concession as required by Sub-section(1) of section 4 of the Act.