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[Cites 0, Cited by 0] [Section 60] [Entire Act]

Union of India - Subsection

Section 60(b) in The Mineral Concession Rules, 1960

(b)[ where any such notification has been issued, the period specified in the notification has not expired, shall be deemed to be premature and shall not be entertained.] [ Substituted by G.S.R. 56(E), dated 17.1.2000 (w.e.f. 18.1.2000).]