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[Cites 0, Cited by 0] [Section 72] [Entire Act]

Union of India - Subsection

Section 72(3) in The Mineral Conservation and Development Rules, 2017

(3)The geological reports shall be prepared in a format to be specified by the Controller General or the Director, Atomic Minerals Directorate for Exploration and Research, as the case may be, so as to enable a complete assessment of the exploration progress and results and to ensure that the results of exploration are fully and clearly recorded for mineral development in the future.