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[Cites 0, Cited by 0] [Section 9A] [Entire Act]

State of Punjab - Subsection

Section 9A(2) in The Punjab Minor Mineral Concession Rules, 1964

(2)An application for the renewal of a mining lease shall be disposed of within a period of three months from the date of its receipt and if it is not disposed of within that period, it shall be deemed to have been refused.