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

Union of India - Subsection

Section 6(4) in Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016

(4)The State Government may condone delay in submission of an application for renewal of a prospecting licence made after the expiry of the time limit prescribed in sub-rule (1):Provided that the application for the renewal has been made before the expiry of the prospecting licence.