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[Cites 0, Cited by 0] [Section 66(2)] [Section 66] [Entire Act]

Union of India - Subsection

Section 66(2)(ii) in The Mineral Concession Rules, 1960

(ii)the licensee or lessee shall not win or dispose of such atomic mineral unless such atomic mineral is included in license or lease or a separate license or lease for the purpose has been obtained;