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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Jharkhand - Subsection

Section 18(2) in Jharkhand Minor Mineral (Auction) Rules, 2017

(2)On receipt of the letter on intent the preferred bidder shall be considered to be the successful bidder upon fulfilment of the following conditions, namely:-
(a)compliance with all the terms and conditions of eligibility:
(b)obtaining all consents, approvals, permits, no-objections and the like as may be required under applicable laws for commencement of prospecting operations; and
(c)submitting the Scheme of prospecting.