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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(3) in The Mineral Conservation and Development Rules, 2017

(3)The holder of a mining lease shall carry out detailed exploration (G1 level) over the entire potentially mineralised area under the mining lease, within a period of five years from the date of opening of the mine after execution of such mining lease.