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[Cites 0, Cited by 0] [Section 10A(2)] [Section 10A] [Entire Act]

Union of India - Subsection

Section 10A(2)(iv) in The Mines And Minerals (Development And Regulation) Act, 1957

(iv)has not failed to apply for grant of prospecting licence or mining lease, as the case may be, within a period of three months after the expiry of mineral concession or prospecting licence, as the case may be, or within such further period not exceeding six months as may be extended by the State Government;