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

Union of India - Subsection

Section 8(3) in Atomic Minerals Concession Rules, 2016

(3)The composite mining plan shall be submitted for approval to the Director of the Directorate along with a nonrefundable fee of one thousand rupees per square kilometer on a pro-rata basis of area over which the mining lease is applied for.