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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(9) in Coal Blocks Allocation Rules, 2017

(9)The Central Government may, after such scrutiny of the allotment conducted, as may be deemed expedient, declare the preferred allottee to be the successful allottee for the coal block or may cancel the allotment process of the coal block.