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[Cites 0, Cited by 0] [Section 12(4A)] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(4A)(a) in The Mineral Conservation and Development Rules, 2017

(a)submit to State Government and the Indian Bureau of Mines, within forty five days of issue of this notification, a modified mining plan in accordance with the provisions of the Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016 for completion of General Exploration (G2) over the entire mineralised area under the mining lease as required under clause (a) of rule 5 of the Minerals (Evidence of Mineral Contents) Rules, 2015, in such manner that the plan for exploration is completed before 1st April, 2019, and such plan shall be approved by the Indian Bureau of Mines within thirty days of its submission, with or without any modification;