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[Cites 0, Cited by 0] [Section 12(4A)] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(4A)(b) in The Mineral Conservation and Development Rules, 2017

(b)prepare and submit to the State Government and the Indian Bureau of Mines, a Geological Study Report as required under clause (b) of rule 5 of the Minerals (Evidence of Mineral Contents) Rules, 2015, within one month after completion of exploration work: