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[Cites 0, Cited by 0] [Section 6A(7)] [Section 6A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6A(7)(b) in M.P. Minor Mineral Rules, 1996

(b)For those applicants the prospecting license was sanctioned in their favour prior to date 12-1-2015 and its period was continued prior or after the date of 10-2-2015. Such applicants may submit an application for its renewal in Form-XXTV within the period of three months from the date of notification.