Section 6A(2)(d) in M.P. Minor Mineral Rules, 1996

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State of Madhya Pradesh - Subsection

Section 6A(2)(d) in M.P. Minor Mineral Rules, 1996

(d)applicant whose period of reconnaissance permit or prospecting license, as the case may be, has expired after the date of publication of notification and has not failed to submit application within the period of three month.

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State of Madhya Pradesh - Subsection

Section 6A(2)(d) in M.P. Minor Mineral Rules, 1996