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

Union of India - Subsection

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

(e)"used for captive purpose" means the use of the entire quantity of mineral extracted from the mining lease in a manufacturing unit owned by the lessee;