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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2) in The Mineral (Non-exclusive Reconnaissance Permits) Rules, 2015

(2)Upon receipt of a request for auction under sub-rule (1), the State Government shall have the right to seek further information including documents regarding such findings and the State Government may decide to conduct auction for grant of a prospecting licence-cum-mining lease or a mining lease based on such findings.