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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(4) in The Mineral Conservation and Development Rules, 2017

(4)The Controller General or an authorised officer of the Atomic Minerals Directorate for Exploration and Research, as the case may be, may carryout periodic process audit of the beneficiation plants to assess the possibility of further improvements in the beneficiation process.