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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(1)(k) in Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016

(k)failure on the part of the licencee to fulfil any of the terms and conditions hereunder or under the prospecting licence shall not give the Central Government or State Government any claim against the licencee or be deemed a breach of the licence, in so far as such failure is considered by the relevant Government to arise from force majeure. In the event of any delay by the licencee to fulfill any of the terms and conditions hereunder or under the prospecting licence on account of a force majeure event, the period of such delay shall be added to the period fixed by these rules or the prospecting licence.