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[Cites 0, Cited by 0] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(3) in Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016

(3)The revision application, the communications containing comments and counter-comments referred to in sub-rule (1) and (2) shall constitute the records of the case.