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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(1) in The Mineral (Non-exclusive Reconnaissance Permits) Rules, 2015

(1)The holder of a non-exclusive reconnaissance permit may choose to submit its findings to the State Government and may request the State Government to conduct auction for grant of a prospecting licence-cum-mining lease or a mining lease based on such findings.