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[Cites 0, Cited by 0] [Section 57] [Entire Act]

Union of India - Subsection

Section 57(4) in The Mineral Conservation and Development Rules, 2017

(4)The mining engineer shall also carry out all such orders and directions as may be given in writing under these rules by the State Government or the Controller General or the authorised officer and shall forward a copy of such orders or directions to the holder of prospecting licence or prospecting license cum mining lease or the mining lease, as the case may be.