Section 45(5)(c) in The Mineral Conservation and Development Rules, 2017

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Union of India - Subsection

Section 45(5)(c) in The Mineral Conservation and Development Rules, 2017

(c)an annual return which shall be submitted before the 1st day of July each year for the preceding financial year in electronic form, along with a signed print copy of the same if it is not digitally signed, in the respective Form as indicated below:-

(i)for all minerals except copper, gold, lead, pyrite, tin, tungsten, zinc, precious and semi-precious stones, in Form G1 of the Schedule;

(ii)for copper, gold, lead, pyrite, tin, tungsten and zinc, in Form G2 of the Schedule;

(iii)for precious and semi-precious stones, in Form G3 of the Schedule:

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Union of India - Subsection

Section 45(5)(c) in The Mineral Conservation and Development Rules, 2017