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[Cites 0, Cited by 1] [Section 9B] [Entire Act]

Union of India - Subsection

Section 9B(3) in The Mines And Minerals (Development And Regulation) Act, 1957

(3)The composition and functions of the District Mineral Foundation shall be such as may be prescribed by the State Government.Provided that the Central Government may give directions regarding composition and utilisation of fund by the District Mineral Foundation.“Provided that the Central Government may give directions regarding composition and utilisation of fund by the District Mineral Foundation.”