Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 46] [Entire Act]

Union of India - Subsection

Section 46(2) in The Mineral Concession Rules, 1960

(2)No prospecting license or mining lease or any right, title or interest in such license or lease in respect of any mineral specified in the First Schedule to the Act shall be transferred except with the previous approval of the Central Government.