Section 36 in Atomic Minerals Concession Rules, 2016
36. [ Power of the Central Government to amend Schedule A. [Substituted by Notification No. G.S.R. 126(E), dated 19.2.2019 (w.e.f. 11.7.2016).]
- The Central Government may, in consultation with the Department, by notification in the Official Gazette, amend Schedule A so as to amend the threshold value, as may be specified in the notification.]
