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Union of India - Section

Section 12 in The Mines And Minerals (Development And Regulation) Act, 1957

(12)The holder of the exploration licence shall, within three months of the completion of the operations for which licence has been granted, or of the date of expiry of the exploration licence, whichever is earlier, submit a geological report to the State Government explaining the result of the reconnaissance and prospecting operations, in such manner as may be prescribed.