Section 8(ii) in The Mines and Minerals (Development and Regulation) Amendment Act, 2023
(ii)in sub-section (4), in clause (a), for the words, figures and letters "sections 10B, 11, 11A or the rules made under section 11B", the words, figures and letters "sections 10B, 10BA, 11, 11A, 11B or 11D" shall be substituted
