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 2] [Entire Act] Union of India - Subsection Section 2(iii) in The Mineral Conservation And Development Rules, 1988 (iii)any mineral declared as prescribed substances for the purpose of the Atomic Energy Act, 1962 (33 of 1962); and
