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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

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

(3)A determination regarding applicability of these rules pursuant to assessment of threshold value against the evidence of mineral contents shall be made by the Directorate in accordance with the provisions of Sub-rule (5) of rule 4 or subrule (3) of rule 6, as the case may be.