Section 4(2)(b) in The Minerals (Evidence of Mineral Contents) Rules, 2015

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Union of India - Subsection

Section 4(2)(b) in The Minerals (Evidence of Mineral Contents) Rules, 2015

(b)In the case of grant of mining lease, -

(i)carried out prospecting operations as per Scheme of Prospecting under Mineral Conservation and Development Rules, 1988; and

(ii)submitted report to the State Government, after completing prospecting operations, in conformity with such Scheme of Prospecting and satisfying the conditions laid down in the guidelines for processing Mineral Concession proposals issued by the Central Government in the Ministry of Mines dated 24th June, 2009 and 30th October, 2014.

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Union of India - Subsection

Section 4(2)(b) in The Minerals (Evidence of Mineral Contents) Rules, 2015