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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(2) in Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016

(2)The mining lease deed to be executed by:
(a)a successful bidder under sub-rule (6) of rule 10 of the Mineral (Auction) Rules, 2015; or
(b)the holder of a composite licence under sub-rule (9) of rule 18 of the Mineral (Auction) Rules, 2015, shall be in the format specified in Schedule VII.