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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(1) in Atomic Minerals Concession Rules, 2016

(1)Every owner of mine, his agent, manager, employee, contractor or Sub-lessee shall compute the amount of royalty on minerals where such royalty is charged on ad valorem basis in accordance with the provisions of Sub-rule (2).