Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 12A(2)] [Section 12A] [Entire Act]

Union of India - Subsection

Section 12A(2)(b) in The Mines And Minerals (Development And Regulation) Act, 1957

(b)the following proviso shall be inserted, namely:-— “Provided that the transferee of mining lease shall not be required to pay the amount or transfer charges referred to in sub-section (6), as it stood prior to the commencement of the Mines and Minerals (Development and Regulation)Amendment Act, 2021, after such commencement but no refund shall be made of the charges already paid.”;