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[Cites 0, Cited by 13] [Section 8A] [Entire Act]

Union of India - Subsection

Section 8A(9) in The Mines And Minerals (Development And Regulation) Act, 1957

(9)The provisions of this section, notwithstanding anything contained therein, shall not apply to a mining lease granted before the date of commencement of the Mines and Minerals (Development and Regulation) Amendment Act, 2015, for which renewal has been rejected, or which has been determined, or lapsed.]