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[Cites 0, Cited by 0] [Section 18(6)] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(6)(a) in The Mineral (Auction) Rules, 2015

(a)fails to complete prospecting operations in accordance with sub-section (9) of section 11 or fails to establish the existence of mineral contents in accordance with sub-section (10) of section 11, and the Minerals (Evidence of Mineral Contents) Rules, 2015, such holder shall not be eligible to receive a mining lease and the Composite Licence shall be terminated;