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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(1)(a) in The Mineral (Auction) Rules, 2015

(a)if the holder of a Composite Licence or mining lease discovers any mineral specified in Part B of the First Schedule to the Act and not specified in such licence or lease, in the area granted under such licence or lease, the discovery of such mineral shall be reported to the Director, Atomic Minerals Directorate for Exploration and Research, Hyderabad within sixty days from the date of discovery of such mineral;