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

Union of India - Subsection

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

(d)"transferor" means a person who holds the mining lease to be transferred, which was granted otherwise than through auction and is being used for captive purpose;