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[Cites 0, Cited by 0] [Section 6A(2)] [Section 6A] [Entire Act]

State of Madhya Pradesh - Subsection

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

(b)has not failed to submit application of prospecting license or quarry lease, as the case may be, within the period of three months from the date of notification, whose reconnaissance permit or prospecting license period has expired after date 10-5-2014 till the date of publication of this notification;