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[Cites 0, Cited by 0] [Section 22(3)] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(3)(ii) in The Mineral Concession Rules, 1960

(ii)Every application for the grant of a mining lease shall in addition to those specified in clause (i) be accompanied by a deposit of [one thousand rupees] [ Substituted by G.S.R. 888, dated 18.10.1986.] for meeting the preliminary expenses in connection with the grant of the mining lease: