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[Cites 0, Cited by 5] [Section 9C] [Entire Act]

Union of India - Subsection

Section 9C(4) in The Mines And Minerals (Development And Regulation) Act, 1957

(4)The holder of a mining lease or a composite licence shall pay to the Trust, a sum equivalent to two per cent. of the royalty paid in terms of the Second Schedule, in such manner as may be prescribed by the Central Government.]