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

Union of India - Subsection

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

(ia)[ The State Government may, for reasons to be recorded in writing, relax the provisions of sub-clause (d) of clause (i).] [ Inserted by G.S.R. 1117, dated 23.5.1970.]