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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(4) in Coal Blocks Allocation Rules, 2017

(4)Before applying, parties shall ensure that all parties to the arrangement or agreement are otherwise eligible for the allocation of the coal block or grant of coal linkage, as the case may be, which are subject matter of such agreement or arrangement.