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[Cites 0, Cited by 8] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(2) in The Coal Mines (Special Provisions) Act, 2015

(2)On the expiry of the term of any lease or licence, referred to in sub-section (1), such lease or licence shall be renewed, by the State Government, in consultation with the Central Government for the maximum period for which such lease or licence can be renewed under the Mineral Concession Rules, 1960.