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[Cites 0, Cited by 0] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(2) in Atomic Minerals Concession Rules, 2016

(2)Every assessment referred to in Sub-rule (1) shall be made within a period of one year from the date of termination of the mineral concession and shall be carried out by an officer appointed by the State Government by notification in this behalf.