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[Cites 0, Cited by 0] [Section 6A(7)] [Section 6A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6A(7)(c) in M.P. Minor Mineral Rules, 1996

(c)Disposal of application of renewal of prospecting license so received shall be made within the period of three months from the date of application. If the disposal of application is not made within such a period, then license shall be deemed to be renewed for the period applied for renewal or for two years, whichever is less.