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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 24] [Entire Act] Union of India - Subsection Section 24(3) in The Mineral Conservation and Development Rules, 2017 (3)The competent authority shall convey his approval or refusal of the final mine closure plan within ninety days of the date of its receipt to the holder of the mining lease.
