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[Cites 0, Cited by 0] [Section 39] [Entire Act]

Union of India - Subsection

Section 39(1) in Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016

(1)In case processing of run-of-mine is carried out within the leased area, then royalty shall be chargeable on the processed mineral removed from the leased area.