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

Union of India - Subsection

Section 6(6)(a) in Atomic Minerals Concession Rules, 2016

(a)prepare a mining plan in accordance with provisions of Chapter IV and submit the same for approval of the Directorate for approval under clause (b) of Sub-section (2) of section 5, within a period of twelve months from the date of issuance of the communication from the State Government under Sub-rule (5);