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

Union of India - Subsection

Section 17(1) in Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016

(1)The mining plan once approved shall be subject to review and updatation at an interval of every five years starting from the date of execution of the duly executed mining lease deed.