Section 2(1)(f) in The Minerals (Transfer of Mining Lease Granted Otherwise than through Auction for Captive Purpose) Rules, 2016

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

(f)"value of mineral dispatched" shall have the meaning as specified in sub-rule (2) of rule 8 of the Mineral (Auction) Rules, 2015.

Legal Document View