Section 19(1)(b) in The U.P. Minor Minerals (Concession) Rules, 1963

[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Uttar Pradesh - Subsection

Section 19(1)(b) in The U.P. Minor Minerals (Concession) Rules, 1963

(b)enter into or make any arrangement, contract or understanding whereby the lessee may be directly or indirectly financed to a substantial extent or may be substantially controlled in mining operations by any person or body of persons other than himself:

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State of Uttar Pradesh - Subsection

Section 19(1)(b) in The U.P. Minor Minerals (Concession) Rules, 1963