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 3] [Entire Act]

Union of India - Subsection

Section 3(o) in The Mineral Conservation And Development Rules, 1988

(o)"mining plan" means a mining plan prepared under section 5 of the Act and the rules made thereunder;
(oo)[ "progressive mine closure plan" means a progressive plan, for the purpose of providing protective, reclamation and rehabilitation measures in a mine or part thereof that has been prepared in the manner specified in the standard format and guidelines issued by Indian Bureau of Mines;] [ Inserted by G.S.R. 330(E), dated 10.4.2003 (w.e.f. 10.4.2003).]