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[Cites 0, Cited by 0] [Section 22(5)] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(5)(vi) in The Mineral Concession Rules, 1960

(vi)[ any other matter which the Central Government may require the applicant to provide in the mining plan.] [ Substituted by G.S.R. 56(E), dated 17.1.2000 (w.e.f. 18.1.2000).]