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[Cites 0, Cited by 57] [Section 5(2)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(2)(b) in The Mines And Minerals (Development And Regulation) Act, 1957

(b)[ there is a mining plan duly approved by the Central Government, or by the State Government, in respect of such category of mines as may be specified by the Central Government, for the development of mineral deposits in the area concerned.] [ Substituted by Act 38 of 1999, Section 7, for Clauses (a) and (b) (w.e.f. 18.12.1999).]