Section 28(2)(ii) in The U.P. Minor Minerals (Concession) Rules, 1963

[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

State of Uttar Pradesh - Subsection

Section 28(2)(ii) in The U.P. Minor Minerals (Concession) Rules, 1963

(ii)The amount payable for the first year will be determined by multiplying Mineral quantity mentioned in the environment clearance certificate with the rate obtained in the e-tender/eauction.

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State of Uttar Pradesh - Subsection

Section 28(2)(ii) in The U.P. Minor Minerals (Concession) Rules, 1963