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[Cites 0, Cited by 0] [Section 4(5)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(5)(a) in Atomic Minerals Concession Rules, 2016

(a)if the grade of atomic minerals is less than the threshold value, the Directorate shall provide a written intimation, along with a copy of the geological report, to the State Government, which may grant mineral concessions over such area in accordance with section 10B and section 17A of the Act, as the case may be, and the rules made thereunder;