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Union of India - Section

Section 29 in The Mineral Conservation and Development Rules, 2017

29. Intimation of reopening of a mine.

- The holder of a mining lease shall send to the authorised officer, as the case may be, and the State Government an intimation in Form C of the Schedule of reopening of a mine after temporary discontinuance, so as to reach them within fifteen days from the date of such reopening.