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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(1) in Coal Blocks Allocation Rules, 2017

(1)In respect of coal blocks, for which the Central Government has specified allotment to Government company or corporation under sub-clause (ii) of clause (b) of sub-rule (1) of rule 3, the Central Government shall prepare a document for the allotment process, that is, the allotment document.