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[Cites 0, Cited by 0] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(6) in The Mineral Conservation and Development Rules, 2017

(6)Upon the issuance of order by the authorised officer, as the case may be, the concerned State Government may realise the bank guarantee provided or obtained as financial assurance for the purpose of performance of protective, reclamation, rehabilitation measures and shall carry out those measures, or appoint an agent to do so.