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[Cites 0, Cited by 0] [Section 18(6)] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(6)(b) in The Mineral (Auction) Rules, 2015

(b)completes prospecting operations in accordance with sub-section (9) of section 11 resulting in determination of evidence of mineral contents conforming to the Mineral (Evidence of Mineral Contents) Rules, 2015, such holder shall make an application to the State Government for grant of a mining lease accompanied with the first instalment, being ten per cent. of the upfront payment: