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Union of India - Section

Section 21 in Atomic Minerals Concession Rules, 2016

21. Payments under section 9B and section 9C.

- In addition to the payments specified in rule 20, the holder of a mining lease shall be required to pay monies to the District Mineral Foundation and the National Mineral Exploration Trust in accordance with the provisions of sections 9B and section 9C, and the rules in relation thereto.