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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(1)(f) in Atomic Minerals Concession Rules, 2016

(f)the lessee shall commence mining operations within two years from the date of execution of mining lease deed and shall thereafter conduct such operations in a proper, skilful and workman-like manner.