Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 48] [Section 8] [Entire Act] Union of India - Subsection Section 8(3) in The Mines And Minerals (Development And Regulation) Act, 1957 (3)A mining lease may be renewed for a period not exceeding twenty years with the previous approval of the Central Government.]
