Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(3) in Atomic Minerals Concession Rules, 2016

(3)If the Directorate finds the report submitted under Sub-rule (1) to be insufficient for making a determination under Sub-rule (2), it may seek additional information from the holder of mineral concession or direct the holder of mineral concession to continue exploration and submit findings with regard to such additional data as may be specified by the Directorate.