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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(4) in Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016

(4)The approving authority of the mining plan may, by an order in writing, at any time direct modification of the mining plan or impose such conditions in the mining plan as it may consider necessary.