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Union of India - Section

Section 18 in Atomic Minerals Concession Rules, 2016

18. How fees and deposit are to be made.

- Any amount payable under the Act or rules made thereunder except that payable in respect of revision petition under Sub-rule (2) of rule 24 and mining plan under Sub-rule (3) of rule 8, shall be paid in such manner as the State Government may specify in this behalf.