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[Cites 0, Cited by 0] [Section 53] [Entire Act]

Union of India - Subsection

Section 53(2) in Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016

(2)Every such assessment shall be made within a period of one year from the date of cessation of mining activities as a consequence of expiry, lapsing, surrender or termination of the mineral concession and shall be carried out by an officer appointed by the State Government by notification in this behalf.